KURELLA RANGAYYA NAIDU Vs. KURELLA VENKATASWAMY NAIDU

JUDGEMENT

(1.) This revision is filed by the 4th defendant questioning the order of the Subordinate Judge, Narsapur, passed in I.A,No,2084 of 1978 In O.S No,11 of 1972 dated 24th June, 1981.

(2.) That suit was filed by the two plaintiffs for partition of the plaint schedule properties into 30 equal shares and for allotment and separate possession of one share to each of them and for rendition of accounts by the 1st defendant till the date of delivery of possession of she properties.

(3.) The plaintiffs' father, late Kurella Venkata Raju, his brother the 2nd defendant and their father, the 1st defendant constituted members of a Hindu Joint Co-parcenary family owning plaint schedule properties. The plaintiff's father late Venkata Raju died on 29th May, 1957. His first wife has pre-deceased him, leaving behind the plaintiffs as her only daughters. He took the 3rd defendant as his second wife and bore (he 4th defendant, a son, and the 5th defendant, a daughter. On the ground that the defendants refused to give them their share, the plaintiffs filed the suit for partition.