BODDUBOYINA RAJAGOPAL Vs. BODDUBOYINA VENKATANARAYANA

JUDGEMENT

(1.) Plaintiff in the suit filed above second appeal aggrieved by the judgment and decree dtd. 23/2/2022 in A.S.No.16 of 2016 on the file of III Additional District Judge, Rajampet, confirming the judgment and decree dtd. 28/9/2016 in O.S.No.94 of 2005 on the file of Senior Civil Judge, Rajampet.

(2.) For the sake of convenience, the parties to this judgment are referred to as per their array in plaint.

(3.) Suit O.S.No.94 of 2005 was filed for partition of plaint schedule properties into three equal shares and allotment of one share to him or alternatively to direct the defendants 1 to 3 to execute registered document in favour of the plaintiff in respect of plaint B schedule property.