P. PADMAVATHI Vs. B. MOHAMMED KHASIM

JUDGEMENT

(1.) The appellant in S.A.No.587 of 2014 and the petitioner in S.A.M.P.No.1661 of 2014 is the petitioner. The respondent is the 2nd respondent in the above matters.

(2.) The respondent along with his mother and sisters laid a suit for partition in O.S.No.75 of 1979 on the file of the Court of the learned I Additional District Munsif, Adoni, Kurnool District. On contest, it was dismissed by the decree and judgment dtd. 6/5/1988. The property concerned to this suit is stated to be matruka held by Sri Beldar Hussain Sab. The plaintiffs in that suit preferred A.S.No.86 of 1988 on the file of the Court of then Subordinate Judge (Senior Civil Judge), Adoni and it was allowed by the decree and judgment dtd. 12/12/1995. The defendants therein preferred S.A.No.480 of 1997 on the file of this Court and it was dismissed by judgment dtd. 25/7/2008.

(3.) Pursuant to preliminary decree for partition in their favour passed in A.S.No.86 of 1988 the respondent along with other plaintiffs filed in O.S.No.75 of 1979 before the trial Court during pendency of S.A.No.480 of 1997 for passing final decree. Final decree was passed therein and basing on the reports of the commissioner, 8 plots in S.No.376 and S.No.377/2 of Mandhagiri were allotted to the plaintiffs.