SAGIRE NAGENDRAMMA Vs. Y.RUKINAMMA

JUDGEMENT

(1.) 1st Defendant in the suit filed the above revision against the order dtd. 14/12/2022 in I.A.No.492 of 2021 in I.A.No.959 of 2012 in O.S.No.33 of 1988 on the file of Principal Senior Civil Judge, Kurnool.

(2.) Vale Nagamma and Mandlem Veeramma @ Eramma filed suit O.S.No.33 of 1988 on the file of Principal Subordinate Judge, Kurnool seeking partition of schedule properties. As per the pleadings, plaint schedule properties belonged Vale Mareppa. 1st plaintiff Nagamma is the wife of Mareppa and 2nd plaintiff Veeramma is the daughter of 1st plaintiff and Mareppa. Defendants 1 to 3 are children of Busappa, son of Mareppa and Nagamma. Thus, the grandmother and paternal aunt filed suit for partition against the nieces.

(3.) A preliminary decree was passed on 17/10/1989. As per the preliminary decree, 1st plaintiff is entitled to 1/4th share in the plaint schedule properties; Ac.5.00 cents of land out of item Nos.1 to 8, gifted to 2nd defendant by her father Busappa. Equities may be worked out while passing final decree.