BANDARI PUSHPAMMA Vs. BANDARI KRISHNA

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the order dated 5-8-1999 passed by a learned Single Judge of this Court in Review C.M.P. No.16820 of 1998 in A.S. No.2619 of 1996. The said petition was filed by the respondents herein to set-aside the order dated 17-7-1998 passed by the learned Single Judge in the appeal and to restore the appeal. The learned Single Judge by the impugned order instead of passing orders in the said CMP disposed of the appeal itself by allowing it.

(2.) The facts leading to the filing of this appeal may briefly be stated as under:

(3.) The appellant herein is the plaintiff. The Respondents 1 and 2 herein are Defendants 1 and 2 and they are the brothers of the plaintiff, while the third respondent-defendant is the sister of the plaintiff. Originally, the appellant-plaintiff filed the suit in O.S. No.63 of 1988 on the file of the Additional Subordinate Judge, Saroornagar, Ranga Reddy District for partition of the suit scheduled property and for allotting her l/4th share on the ground that the suit scheduled properties are the self-acquired properties of their father and after the death of their father on 24.8.1980 she is entitled to her l/4th share in the property.