SIDDALINGAMMA Vs. UDAYALAKSHMI

JUDGEMENT

(1.) This matter is listed for admission and I have heard learned counsel for the appellant.

(2.) This appeal is filed against concurrent finding granting 1/6th share in favour of the plaintiffs, who are daughters of defendant No.1 and defendant Nos.2 and 3 are also the daughters of defendant No.1.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court while seeking the relief of partition and separate possession is that plaintiffs and defendant Nos.2 and 3 are the children of defendant No.1. The suit schedule properties are ancestral and joint family properties of themselves and defendant Nos.1 to 3 and contend that the partition entered between the defendant Nos.1 and 4 is not binding on the plaintiffs.