VAKITI SRINIVAS REDDY Vs. VAKITI BALWANTHA REDDY

JUDGEMENT

(1.) Introductory facts: The unsuccessful plaintiff being aggrieved of the decree and judgment made in OS No.7 of 1991 on the file of the Senior Civil Judge, Bhongir, dated 30.8.1999, had preferred the present appeal.

(2.) Respondent No.4 in the appeal died and R-29 was brought on record as the legal representative. R-1 to R-3, R-7 to R-10, R-13 to R-18 and R-25 to R-27 were given up as not necessary parties on the ground that they remained ex parte before the trial Court.

(3.) Appellant herein, the plaintiff, filed the suit for partition and separate possession of the ancestral and joint family properties described in plaint 'A' and 'B' schedules. The trial Court, in the light of the respective pleadings of the parties, having settled the issues, recorded the evidence of PW1, DW1 to DW4, marked Exs.A1 to A34, Exs.B1 to B6 and ultimately came to the conclusion that the appellant-plaintiff is not entitled to the relief of partition and separate possession as prayed for and dismissed the suit with costs. Aggrieved by the same, the present appeal had been preferred. Contentions of Sri G. Madhusudan Reddy: