KATTA VENKATA LAKSHMI Vs. KATTA SUBBA RAO

JUDGEMENT

(1.) These two Second Appeals arise out of a common suit. Hence, they are heard and disposed of together.

(2.) For convenience, the parties are referred as they are arrayed in the suit.

(3.) One Katta Venkateswarlu is the common ancestor of the parties. He died leaving behind his wife-defendant No. 4, their son-defendant No. 1 and two daughters-defendant Nos. 2 and 3. The plaintiff is the daughter of defendant No. 1 through his first wife. The marriage of the plaintiffs mother with defendant No. 1 was performed on 17-05-1979. In the year 1981, the plaintiffs mother deserted defendant No. 1 and started living separately. On 21-06-1982, the plaintiff was born. She has filed OS. No. 51 of 2008 in the Court of the learned Senior Civil Judge, Parchur, for partition of the suit schedule properties comprising 4 items and allotment of 1/6th share therein to her.