DEVAKI D/O LATE MUDDU GATTI Vs. SHARADA

JUDGEMENT

(1.) Admit.

(2.) The appellant is the plaintiff No.1 before the Court below in O.S. No.85/2009. The suit in question was filed seeking for partition and separate possession of the share as claimed by the appellant and also the plaintiffs No. 2 to 4 who were arrayed in the said suit. Accordingly, the plaintiffs were seeking 2/5th share in the plaint 'B' schedule properties which were described therein. The Court below having taken into consideration all aspects of the matter has dismissed the suit through its judgment dated 109.201 The plaintiff No.1 claiming to be aggrieved by the same is before this Court in this appeal.

(3.) Notice of this appeal was ordered to the respondents and it is in that light the instant appeal is being considered at this stage.