AKULA PARTHASARATHI Vs. RAJYA LAXMI

JUDGEMENT

(1.) Heard Sri Kowturu Vinaya Kumar and Sri Satyanarayana the Counsel representing the respective parties.

(2.) The Civil Miscellaneous Appeal is filed by the appellants/claim petitioners aggrieved by the order passed in E.A. No.346 of 2000 in E.P.No.214 of 1998 dated 17-9-2001 on the file of Principal Junior Civil Judge, Khammam.

(3.) The facts in brief are that the appellants/claim petitioners preferred E.A. No.346 of 2000 in E.P.No.214 of 1998 on the ground that they are the children of the Judgment Debtors 2 and 3 constituting a Joint Hindu Family and several allegations have been made that the said judgment Debtors are addicted to vices and hence the appellants/claim petitioners were not born by the date of the decree. It is also stated that the claimants are entitled to the respective shares and the matter was opposed. Ultimately, the claim petition was dismissed. As against the same the present Civil Miscellaneous Appeal is filed.