GANNAMANI ANASUYA Vs. PARVATINI AMARENDRA CHOWDARY

JUDGEMENT

(1.) This appeal under Section 96 of the Code of Civil Procedure is at the instance of the defendants 2, 3 and 5 to 7 in the suit aggrieved against the judgment and decree in O.S.55 of 1985 dated 23-4-1997, on the file of Subordinate Judge at Ramchandrapuram, East Godavari decreeing the suit filed by the plaintiffs viz., the respondents 1 to 2 herein for partition in respect of plaint 'A' and 'B' Schedule properties and allotting the shares to the parties. The respondent No. 1 is defendant No. 3 and respondent No. 4 is defendant No. 4.

(2.) In brief, the emerging facts in this cause are that parties on both the sides are closely interrelated. For convenience sake, they are referred to as arrayed in the Court below. The respondents 1 and 2/the plaintiffs have filed the suit inter alia seeking for partition of the plaint 'A' schedule property into 3 equal shares by metes and bounds and to allot two such shares to them and for partition of plaint 'B' schedule properties into 9 equal shares by metes and bounds and to allot 4 such shares to them through the process of Court and directing the defendants 1 to 3 to render accounts in respect of poultry business, which was allegedly run in the plaint 'B' Schedule property from the year 1968 till the date of filing of the suit and for awarding future profits and costs.

(3.) The defendant No. 1 is arrayed as respondent No. 3 whereas the defendant No. 4 is arrayed as respondent No. 4 in this appeal.