JILLEDUMUDI PARVATHAMMA Vs. VEMPATI SUBHADRAMMA

JUDGEMENT

(1.) This is an appeal against the judgment of the Additional District Judge, Visakhapatnam, in A. S. No. 376 of 1957, confirming the judgment of the District Munsif, Visakhapatnam, in O. S. No. 298 of 1956, dismissing the plaintiffs suit.

(2.) The plaintiff is the appellant. She is the widow of one Appala Raju, who died as a member of a joint family. She has instituted the present suit, O. S. No. 298 of 1956, seeking partition of the family house in Chaganti street, Visakhapatnam, into two equal shares and possession of one such share.

(3.) The defendants to this action are the other members of the family, the mortgage-decree-holder who obtained a decree and the auction-purchaser in execution of the decree. The following are the relevant facts.