VAJJA MANGAMMA Vs. J.ANNAPOORNAMMA DIED

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 24/7/2000, in O.S. No.207 of 1988 passed by the learned Principal Senior Civil Judge, Guntur [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The Plaintiff filed the above said suit for partition of the plaint schedule properties into 2 equal shares and allot one such share to the plaintiff with separate possession or in the alternative for declaration that the plaintiff alone is entitled for item No.2 of the plaint schedule property and for consequential permanent injunction restraining the defendants from ever interfering with the peaceful possession and enjoyment of the plaint schedule property and for costs.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.