GUNDALA DORASWAMY NAIDU Vs. GUNDALA JAYACHANDRA NAIDU

JUDGEMENT

(1.) This appeal and cross-objections arise out of the judgment and decree dated 14.10.1997 passed in O.S.No.112 of 1990 on the file of the Additional Subordinate Judge, Chittoor, Chittoor District, whereby the Suit for partition was partly decreed in respect of plaint A-schedule properties and the suit was dismissed in respect of plaint B to D-schedule properties.

(2.) The appellants are the defendants against whom a preliminary decree in respect of plaint A-schedule properties was passed for partition of the said properties. The plaintiff is the person who filed the Cross-Objections being aggrieved by the dismissal of the Suit in respect of plaint B to D-schedule properties.

(3.) The parties will be referred in this appeal as they are arrayed in the Suit for the sake of convenience.