(1.) Heard Sri A. Syam Sundar Reddy, learned counsel appearing for the appellants, Sri Mahadeva Kanthrigala learned counsel appearing for the 1st respondent and learned G.P. for Revenue appearing for respondents 2 to 5.
(2.) The appellants herein are respondents 5 to 8 in W.P.No.25983 of 2023. Appellants 3 and 4 along with Smt. A. Krishnamma, who is the mother of appellants 1 and 2 had filed O.S.No.45 of 1999 before the Senior Civil Judge, Madanapalle against the 1st respondent herein and other persons for partition of certain lands on the ground that the said lands were joint family property in which the appellants 3 and 4 and Smt. A. Krishnamma have a share. On contest, a preliminary decree was passed allotting 1/5th share to Smt. A. Krishnamma and 1/5th share to appellants 3 and 4 herein while allotting 3/5th share to the 1st respondent herein.
(3.) Aggrieved by this preliminary decree, the 1st respondent had filed A.S.No.05 of 2010 on the file of VII Additional District Judge, Madanapalle, Chittoor District, which eventually came to be dismissed. Against the said order of dismissal, the 1st respondent preferred S.A.No.144 of 2016, on the file of this Court. By an order dtd. 23/8/2017, this Court had granted stay of passing of final decree while allowing all other proceedings to go on. This second appeal is still pending consideration before this Court.