POTTETI VENKATA RAMANAIAH Vs. KASA VARALAKSHMI

JUDGEMENT

(1.) Unsuccessful Defendant No.1 carried the matter in Appeal against the impugned decree and Judgment dtd. 30/6/2017 in O.S.No.273 of 2012 on the file of V Additional District Court, Nellore, wherein the suit filed by his sister for partition is decreed by striking off the defence of the defendants.

(2.) The appellant herein was the Defendant No.1 and the Respondent Nos. 1 and 2 were the Plaintiff and the defendant No.2 before the trial Court. For the sake of convenience and understanding, the parties herein are referred to as they were arrayed before the learned trial Court.

(3.) The case of the Plaintiff, in brief: