U G SRINIVASA RAO Vs. VINAYKUMAR S RAO

JUDGEMENT

(1.) THE parties in this appeal are referred to as they are arrayed in the trial Court.

(2.) THIS appeal is by the plaintiff challenging the judgment and decree passed by the Court below.

(3.) THE plaintiff filed a suit for declaration that he is the owner of the suit schedule property and for possession, in the alternative for partition of the family properties and also prayed for an alternate relief which reads as follows :?