LAWS(APH)-2023-2-140

GANDEY PERRAJU Vs. DATLA VEERABHADRA RAJU

Decided On February 16, 2023
Gandey Perraju Appellant
V/S
Datla Veerabhadra Raju Respondents

JUDGEMENT

(1.) The defendant Nos.1 to 3 in O.S.No.38 of 1985 on the file of Subordinate Judge, Peddapuram are the appellants, the respondent Nos.1 to 3 are the plaintiffs in the suit. The respondent Nos.4 to 6 are the legal representatives of the deceased-3rdplaintiff.

(2.) The appellants and the respondent Nos.1 to 3 herein after referred to as plaintiffs and defendants as arrayed before the trial Court.

(3.) The plaintiffs instituted the suit against the defendant Nos.1 to 3, seeking relief of partition of the plaint schedule properties into two equal shares and allot one such share to the plaintiffs. After the death of the 3rdplaintiff, her legal representatives were added as defendant Nos.4 to 6 and claimed the relief that the plaint schedule properties be divide into two equal shares and allot one such share to the plaintiff Nos.1 and 2 and the defendant Nos.4 to 6, and for possession and also compensation of Rs.3,000.00 for the years 1981 to 1985, and for costs.