MUNIPALLI SUBBARAO Vs. M.SIVA SANKARA VARA PRASADARAO

JUDGEMENT

(1.) This appeal is directed against the decree and judgment dtd. 15/3/2018 in O.S.No.64 of 2014 passed by the learned XI Additional District and Sessions Judge, Tenali.

(2.) The appellants herein are the plaintiffs, and the respondents herein are the defendants. For convenience, the parties herein are referred to as they are arrayed in the trial Court.

(3.) The above appeal suit was filed for partition of the plaint schedule properties i.e., item Nos.1 to 3 into 12 equal shares and allot 7/12th share to the 1st appellant and for costs. Since the 1st appellant died during pendency of the suit, appellant Nos.2 to 6 are brought on record as his legal representatives.