CHEREDDY SUBBAMMA Vs. CHEREDDY NUCHAMMA

JUDGEMENT

(1.) These two appeals are at the instance of the defendants against the judgments and decrees, both preliminary and final, in a partition suit in O.S.No.100 of 1983 dated 11-7-1988 and 3-7-1992 on the file of the Additional Subordinate Judge at Guntur.

(2.) The suit is filed for partition of plaint A and B schedule properties into two equal shares and for allotment and delivery of possession of one such share to the plaintiffs. Schedule-A consists of agricultural lands described as items 1 to 6 admeasuring Ac.9-96 cents and Schedule-B consists of various movables like bullock cart etc.

(3.) There is no dispute about the relationship of the parties. One late Chereddy Subba Reddy and Chereddy Yerra Reddy are brothers and sons of Chereddy Veera Reddy. Subba Reddy died in the year 1976 leaving behind his widow, the defendant No.1, one son, the defendant No.2 and one daughter, the defendant No.3. The defendant No.4 is the daughter of the defendant No.3. Yerra Reddy died on 30-1-1983 leaving behind his widow, the plaintiff No.1 and a daughter, the plaintiff No.2.