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Thamma Ramakrishnarao Ramakrishna Raju Appellant

V/S

Sanapala Ramamurthy Respondents

Referred Judgements :-

COGHLAN V. CUMBERLAND [REFERRED TO]
WATT V. THOMAS [REFERRED TO]
QUOTING FROM WATT V THOMAS [REFERRED TO]
SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
RADHA PRASAD SINGH VS. CAJADHAR SINGH [REFERRED TO]
T D GOPALAN VS. COMMISSIONER OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS MADRAS [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
JAGDISH SINGH VS. MADHURI DEVI [REFERRED TO]
SARA VESRASWAMI ALIAS SARA VEERRAJU VS. TALLURI NARAYYA (DECEASED) [REFERRED TO]
NARAYAN SITARAMJI BADWAIK (DEAD) THR. LRS. VS. BISARAM & ORS. [REFERRED TO]
V. PRABHAKARA VS. BASAVARAJ K. [REFERRED TO]

JUDGEMENT

(1.) The defendants No.4 and 5 in O.S.No.83 of 1997 on the file of Principal Subordinate Judge, Srikakulam are the appellants. The respondent No.1 is the plaintiff in the suit, whereas respondents No.2 to 4 are the defendants No.1 to 3 in the suit. Originally, the suit was filed by respondent No.1/plaintiff against the appellants and respondents No.2 to 4 seeking partition of plaint schedule property into four equal shares and allot one such share to him and for possession.

(2.) The respondents No.2 to 4 who are defendants No.1 to 3 in the suit remained ex-parte before trial Court as well in the 1stAppellate Court.

(3.) The appellants and respondent No.1 herein after referred to as defendants No.4, 5 and plaintiff as arrayed before the trial Court.

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THAMMA RAMAKRISHNARAO RAMAKRISHNA RAJU Vs. SANAPALA RAMAMURTHY

Referred Judgements :-

JUDGEMENT

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