CHATTA CHINNA PILLAMMA Vs. CHATTA PULLAIAH

JUDGEMENT

(1.) The appellant, being plaintiff in the suit filed the above second appeal against the judgment and decree dtd. 27/8/2014 in A.S.No.49 of 2011 on the file of IV Additional District Judge, Kadapa, confirming the judgment and decree dtd. 25/7/2011 in O.S.No.218 of 2001 on the file of Junior Civil Judge, Kadapa.

(2.) Suit O.S.No.218 of 2001 was filed by the plaintiff against the defendants 1 and 2 for partition of plaint schedule property into three shares and to allot one such share to the plaintiff. Pending the suit, 3rd defendant was added. Trial Court decreed the suit and preliminary decree was passed in respect of item Nos.1 and 2 of suit schedule properties and in respect of item No.3, suit was dismissed.

(3.) Aggrieved by the judgment of the trial Court, plaintiff filed appeal A.S.No.49 of 2011 on the file of IV Additional District Judge, Kadapa. Lower appellate Court dismissed the appeal vide judgment and decree dtd. 27/8/2014.