YERRAMALLI SESHAGIRI Vs. YERRAMILLI SUBBA RAO

JUDGEMENT

(1.) These two second appeals arise out of the decree and judgment dated 21.11.2003 passed by the VI Additional District Judge, (Fast Track Court), East Godavari District, Rajahmundry in A.S.No.220 of 1998 confirming the decree and judgment dated 11.09.1998 passed by the Senior Civil Judge, Amalapuram in O.S.No.28 of 1991.

(2.) S.A.No.59 of 2004 is filed by the plaintiff, whereas S.A.No.831 of 2004 is filed by the first defendant. Since these two appeals arise out of the same decree and judgment and the contesting parties being the same, they are disposed of by the following common judgment.

(3.) The first plaintiff filed the suit for partition of her half share in the schedule mentioned properties and for partition of the same and to convert her joint possession into separate possession of her share and to declare the second plaintiff?s 1/9th share out of the undivided one half of the plaint schedule properties and for passing final decree, for delivery of plaintiffs separate share by evicting the defendants as per necessity and for accounting of the profits from the date of suit till the delivery of possession by defendants 1, 9 to 12.