TUPILI GIRIJAMMA Vs. TUPILI SUBBA REDDY

JUDGEMENT

(1.) The appeal is filed by defendants 1 and 2 in O.S.No.224 of 2005 on the file of I Additional Senior Civil Judge's Court, Nellore, SPSR Nellore District. The 1st respondent herein is the plaintiff and respondents 2 to 5 are defendants 3 to 6 in the said suit.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The 1st respondent/plaintiff filed the suit for partition and separate possession of his share of Ac.6-75 cents from out of the plaint A schedule property, 5/12th share of the plaint B schedule property, directing defendants 1 to 3 to pay plaintiff Rs.1,30,250.00 being the profits in respect of his share of Ac.6-75 cents in A schedule property and 5/12th share in respect of plaint B schedule property and also directing defendants 1 to 3 to pay future profits in respect of A and B schedule properties till the plaintiff is put in possession of his share of the said properties and for costs.