CH RAJAMMA Vs. P V REDDY

JUDGEMENT

(1.) Although this Letter Patent Appeal is from an interlocutory order passed by a learned single Judge granting interim stay of appointment of receiver made in I.A.No.182 of 1990 in O.S.No.49 of 1990 on the file of the Subordinate Judge's Court, Gudur subject to the condition of defendants 1 to 3 depositing a sum of Rs.10,000/- per annum from the date of filing of the said I.A. till the disposal of C.M.A.No.1465 of 1992 preferred by the defendants, the learned counsel for both sides agreed to argue the main C.M.A, itself. Accordingly, we have heard the learned counsel for both sides and this judgment will dispose of the C.M.A. itself. The parties in this appeal are referred to as they are arrayed in the suit O.S.No.49 of 1990.

(2.) Chelikam Rajamma, the plaintiff (respondent in the C.M.A.,) instituted the suit O.S. No.3 of 1990 for partition of the plaint schedule property into four shares and for allotment of one share to her and for future profits.

(3.) The first defendant is the Manger of the joint family properties, the second defendant is the wife of the first defendant, and the third defendant is the sister of the second defendant. The plaint schedule properties consist of three items. Item No.1 comprises Ac.20.37 cents of dry land and Ac.32.18 cents of wet land. Item No.2 comprises Ac.3.49 of dry land and Ac.2.01 cents of wet land. Item No.3 is a well and Item No.4 is a residential house.