SYED BASHA Vs. SYED MASTHAN

JUDGEMENT

(1.) The above second appeal is filed by plaintiff in the suit against the judgment and decree dtd. 23/7/2018 in A.S.No.31 of 2013 on the file of Principal District Judge, Chittoor, confirming the judgment and decree dtd. 5/2/2013 in O.S.No.230 of 2002 on the file of Additional Senior Civil Judge, Chittoor.

(2.) For the sake of convenience and brevity, the parties herein are referred to as they are arrayed in the suit.

(3.) Plaintiffs, being minors represented by their mother and guardian Jaheerunnisa, filed suit O.S.No.230 of 2002, seeking partition of plaint schedule property. Pending the suit, as per the endorsement in cause title, plaintiffs were declared as majors as per orders in I.A.No.626 of 2012 dtd. 23/8/2012.