INDRAMMA Vs. KAMALAMMA

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the appellants.

(2.) This present second appeal is filed against the concurrent finding.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that the suit schedule properties are the joint family properties of the defendants and the plaintiffs and are liable to be partitioned and they are entitled for a share. The defendants appeared and filed the written statement contending that already there was a partition i.e., oral partition and the same was reduced into writing in terms of Memorandum of Partition as per Ex.D.2 and the suit schedule properties are her self-acquired properties as the same is purchased by her under a registered sale deed dtd. 25/5/1966. The Trial Court framed the additional issues also that whether the suit is bad for non-joinder of necessary parties and for non-inclusion of all the properties.