K KRISHNA KUMAR Vs. K RADHAKRISHNAIAH

JUDGEMENT

(1.) This appeal is filed against the judgment and decree dt.08.02.1982 in O.S. No. 222 of 1973 on the file of VI Addl. Judge, City Civil Court, Hyderabad. The appellants are plaintiffs in the suit. The said suit was filed by plaintiffs for partition of plaint 'A' to 'D' Schedule properties and other properties belonging to the alleged joint family headed by 1st defendant, their grandfather, into twelve equal shares and to deliver separate possession of 1/12th share each to them; to direct 1st defendant to render accounts; and for costs.

(2.) Pending appeal, 3rd defendant died and respondent Nos. 8 to 11 were impleaded as his legal representatives. The 1st defendant also died pending appeal and defendant Nos. 2-6, who were already on record, were recorded as his legal representatives. The 5th respondent also died pending appeal and respondent Nos. 1, 3, 4 and 7, who were already on record, were recorded as her legal representatives.

(3.) Heard Sri M.V. Suresh - Counsel for appellants and Sri V. Hariharan - counsel for respondent Nos. 8 to 11.