CHEREDDY SUBBAMMA Vs. CHEREDDY 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 1st plaintiff is the mother of the 2nd plaintiff. They filed the suit for partition and separate possession of plaint 'A' and 'B' schedule properties, against the defendants.