PURETY SURYA PRAKASH RAO Vs. PURETY VENKATARATNAM

JUDGEMENT

(1.) This appeal is filed against the final decree and judgment made in I.A.No. 34 of 1984 (1401 of 1982 E.S.C.) in O.S.No. 139 of 1978 dated 13-8-1985 on the file of the Subordinate Judge, Tadepalligudem.

(2.) The appellants herein are the petitioners-plaintiffs in the said I.A.No. 34 of 1984 in O.S.No. 139 of 1978. The respondents herein are the defendants. This appeal was dismissed for default against the 4th respondent by an order dated 16-2-1998.

(3.) The learned Subordinate Judge, by the said order dated 13-8-1985, passed the final decree in the application filed by the appellants herein under Order 20 Rule 18 and Section 151 CPC for allotting 6/15th share in the immovable property as per plaint 'A' schedule and the movable properties admitted in Ex. A-1 notice in pursuance of the preliminary decree after appointing a Commissioner to so divide and after considering his report.