C.SUBBAMMA Vs. C.NUCHAMMA

JUDGEMENT

(1.) THESE two L.P.As. arise out of O.S.No.100 of 1983 on the file of Additional Subordinate Judge, Guntur.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in the suit.

(3.) THE background of the case in brief is that Sri Subba Reddy and Sri Yerra Reddy are the sons of one Sri Veera Reddy. The 1st plaintiff is the wife of Yerra Reddy and the 2nd plaintiff is their daughter. The 1st defendant is the wife of Subba Reddy, the 2nd defendant is their son, the 3rd defendant is their daughter and 4th defendant is the wife of the 2nd defendant. Subba Reddy died in the year 1976, whereas Yerra Reddy died in the year 1983. The case of the plaintiffs was that when they demanded for partition after the death of Yerra Reddy, the defendants did not agree for the same.