RAAVI NOOKARAJU Vs. KOTARU LATCHAYYAMMA

JUDGEMENT

(1.) The parties herein are referred to as arrayed in the suit.

(2.) The 1st defendant in O.S. No. 21 of 2002 in the Court of Principal Junior Civil Judge, Yellamanchili, is the appellant. The 1st respondent i.e. plaintiff, filed the suit for the relief of partition of an extent of Ac.1.20 cents of land into four equal shares and to put her in possession of one such share, besides passing a decree for possession of Ac.0.60 cents of the plaint schedule land, said to have been gifted to her by her father.

(3.) The plaintiff, defendant No. 6 and Appala Narasa, mother of defendants 2 to 5, are the three daughters and the 1st defendant is the son of late Raavi Appala Murthy. Two bits of land in survey No. 334 of Yellamanchili Village, viz., Ac.1.60 cents and Ac.0.60 cents were purchased by Appala Murthy, through separate sale deeds, on 01-02- 1967. Out of the total extent of Acs.2.20 cents, Ac.0.40 cents was acquired by the Government. The plaintiff pleaded that, her father executed a deed of gift/settlement, dated 11-02-1970 (Ex.A.1), in her favour as regards, Ac.0.60 cents and that in the remaining Ac.1.20 cents, she is entitled to a share of one-fourth, namely Ac.0.30 cents. Though she sought for the relief of partition in respect of Ac.1.20 cents, she has included some more items, such as a property of Ac.0.10 cents in survey No. 334, and Ac.0.35 cents of vacant land; in the suit schedule.