BURUGUPALLI SESHARATNAM Vs. SIRIGINA RAMALAKSHMI

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment and decree dt.15 -04 -1991 in O.S.No.137 of 1982 of the Subordinate Judge at Tanuku.

(2.) APPELLANT is plaintiff in the above suit. She filed the suit for partition of the plaint A & B schedule properties into six equal shares and for possession of one such share to her, future profits and costs.

(3.) THERE was a registered partition of the joint family properties of Suryarao among Suryarao, and defendant nos.2 and 3 under Ex.A -1 partition deed on 14.9.1971. The properties mentioned in the plaint A to C schedules are those properties which had fallen to the share of Suryarao and they were mentioned in the A schedule to the said partition deed. Suryarao died on 04 -02 -1982. THE PLAINT