G. SRIDHAR REDDY Vs. AKKINA SURYA PRABHAVATHI

JUDGEMENT

(1.) The appellants in CMA Nos.70 of 2022 and 71 of 2022 are the respondents 5 and 6 in I.A.No.164 of 2017 in O.S.No.16 of 2017 and petitioners in I.A.No.158 of 2020 in I.A.No.164 of 2017 in O.S.No.16 of 2017 on the file of V Additional District and Sessions Judge, East Godavari District, Rajamahendravaram. Respondent No.1 in CMA Nos.70 of 2022 and 71 of 2022 is the petitioner in I.A.No.164 of 2017 in O.S.No.16 of 2017 and respondent No.1 in I.A.No.158 of 2020 in I.A.No.164 of 2017 in O.S.No.16 of 2017. Respondent Nos.2 to 6 in CMA Nos.70 of 2022 and 71 of 2022 are the respondents 1 to 4 and 7 in I.A.No.164 of 2017 in O.S.No.16 of 2017 and respondent Nos.2 to 6 in I.A.No.158 of 2020 in I.A.No.164 of 2017 in O.S.No.16 of 2017 on the file of V Additional District and Sessions Judge, East Godavari District, Rajamahendravaram.

(2.) Both the parties in the appeals will be referred to as they are arrayed in I.A.No.164 of 2017 in O.S.No.16 of 2017.

(3.) The petitioner/ plaintiff/ respondent No.1 filed the suit for preliminary decree for partition of Plaint Schedule Properties into three equal shares and for allotment of one such share to the petitioner and for passing of final decree in terms of preliminary decree and put the petitioner in possession of her share.