LAKKAMMA Vs. JAMPAKKA

JUDGEMENT

(1.) The captioned second appeal is filed by the unsuccessful defendants questioning the concurrent findings of the Courts below wherein plaintiffs suit for partition and separate possession is decreed granting half share to the plaintiffs in the suit schedule property.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The family tree of the parties is as under: