P.NARAYANAMMA Vs. P.KUMAR

JUDGEMENT

(1.) The defendants in O.S.No.348 of 1987 on the file of the Court of then District Munsif (present Junior Civil Judge), Dhone, Kurnool District are the appellants. The respondents were the plaintiffs in the suit.

(2.) The 1st plaintiff died during trial. For convenience, the deceased 1st plaintiff is referred to as such in this judgment and their children as the respondents 1 to 3.

(3.) The appellants laid the suit for partition of the plaint schedule house into four (04) shares and to allot them three (03) such shares.