(1.) A.S.No.526 of 2021 is preferred challenging the Judgment and Decree dtd. 28/3/2011 passed in Original Suit No.17 of 2003 on the file of the Principal District Judge, Kadapa.
(2.) 1st respondent in the A.S. filed the aforesaid suit against appellants in the A.S., seeking partition of the plaint schedule properties into three equal shares and to allot one such share to him. Vide the Judgment dtd. 28/3/2011, the trial Court decreed the suit, passing a preliminary decree, declaring that 1st respondent/plaintiff is entitled for 1/3rd share in the suit schedule properties.
(3.) In the Appeal Suit, vide Order dtd. 25/8/2011 in A.S.M.P.No.1830 of 2011, this Court granted stay of passing of final decree alone, by observing that all other proceedings may go on.