T. NARAYANA REDDY Vs. NIRMALA

JUDGEMENT

(1.) This Appeal by Defendant Nos. 1 and 5, father and son seeks to lay a challenge to the judgement and Decree dtd. 18/12/2015 whereby the partition suit in O.S.No. 2697/2010 filed by first Respondent- Smt. Nirmala has been decreed. Their operative portion reads as under:

(2.) BRIEF FACTS OF THE CASE:

(3.) SUBMISSION OF APPELLANTS: