RUPREDDY SRINIVAS REDDY Vs. RUPREDDY KRISHNA REDDY

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment and decree dt. 28 -08 -1997 in O.S. No. 7 of 1983 of the II Additional Subordinate Judge, Warangal.

(2.) THE appellants are plaintiffs in the suit. They filed the suit for partition of plaint A and B schedule properties and for allotment of 1/18th share therein to each of them and put them in possession thereof. Since the plaintiffs were minors as on the date of filing of the suit i.e. 25 -01 -1983, their maternal grandfather Ch. Narasimha Reddy filed it on their behalf as their guardian.

(3.) THE 1st defendant is the father of plaintiffs. Narayana Reddy died in 1967. The 2nd defendant is the wife and defendant Nos. 3 to 7 are the children of Narayana Reddy. Defendant Nos. 10 to 12 are daughters of one Satyavathi, the younger sister of 1st defendant, who had died in 1975.