ANNAPURNA Vs. PARVATAMMA

JUDGEMENT

(1.) Parvatamma, the respondent herein, filed a suit seeking for partition and separate possession.

(2.) It was her case that her father Tippareddy had two wives namely Shankramma and Narasamma. She stated that Shankramma was her mother who had another daughter Satamma, who was arrayed as defendant No.3.

(3.) It was stated that the second wife Narasamma had three daughters namely Annapurna, Sharanamma and Shivasharanamma. It was her case that the suit properties belonged to her father and on his death, all his five daughters were entitled to a share, but Annapurna, the first daughter through the second wife Narasamma, started to claim that it was her properties and therefore, she was constrained to file a suit seeking for partition.