P SUBBA LAXMI Vs. P RAMYA

JUDGEMENT

(1.) These two appeals arise out of the judgment and decree, dated 20.08.2004 in O.S. No. 1212 of 2001 on the file of the Court of IX Additional Senior Civil Judge (Fast Track Court), City Civil Court, Hyderabad.

(2.) For the sake of convenience, the parties are referred to as arrayed in C.C.C.A. No. 14 of 2006.

(3.) The deceased - 2nd appellant was the wife of late Ramana Murthy and the 1st appellant is their daughter. The 1st respondent is the mother, and respondents 2 and 3 are the brothers of Ramana Murthy. The appellants filed the suit for the relief of partition and separate possession of 'A', 'B' and 'C' schedule properties and for a declaration that schedule 'E' schedule property belongs, exclusively to them.