D.VENKATESWARLU Vs. D.VINODKUMAR

JUDGEMENT

(1.) As both these appeals arise out of the judgment and decree dtd. 30/4/1998 passed in O.S.No. 67 of 1992 on the file of the Principal Senior Civil Judge, Ongole and since these appeals are filed against one judgment, these appeals are heard together and disposed of by this common judgment.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The plaintiffs laid the suit for partition to divide the plaint schedule property into three equal shares and to allot one such share to the plaintiffs and also for separate possession of their 1/3rd share in the plaint schedule property.