TUMU SRIHARI Vs. THUMU PADMAMMA

JUDGEMENT

(1.) HEARD both the counsel.

(2.) AGGRIEVED by the judgment and decree dated 24.11.2009 passed by the court of Principal District Judge, Rangareddy District at L.B. Nagar, Hyderabad in O.S.No.245/2005, in dismissing the suit filed for declaration and for consequential injunction, the plaintiff filed the present first appeal.

(3.) THE plaint averments are that one T.Yadaiah and T.Narsaiah are brothers and sons of Balakrishnaiah. Balakrishnaiah, owned several properties. THE plaintiff is the son of Narsaiah, born through his first wife. THE 1st defendant is the second wife of Narsaiah and the 2nd defendant is the son of Narsaiah, through his second wife. THE defendants 3 to 5 are the sons of Yadaiah.