YADIKI VENKATALAKSHAMMA Vs. CHINDANUR INDIRAMMA

JUDGEMENT

(1.) JUDGMENT learned Counsel for the appellants, Sri Nagender Reddy representing Sri A. Prabhakar Sarma, Counsel representing the 1st respondent and Sri R.N. Hemendernath Reddy, Counsel representing 2nd respondent.

(2.) The short and the only question which had been elaborately argued in this appeal is in relation to item No.l of the plaint A schedule i.e., a bus route permit and whether such permit is capable of partition in between the mother and the daughters. Except this question, no other question had been raised by the Counsel on record.

(3.) The respective pleadings of the parties are as specified here under: