S. SURYANARAYANA REDDY Vs. S. NANJAMMA

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 7/1/2004 passed by the learned Senior Civil Judge, Kadiri, Anantapur District, in O.S.No.18 of 1993. The suit is filed for the relief of partition and separate possession of 3/8th share of plaintiffs 2 and 3 in the plaint schedule properties and to direct the defendant to pay future mesne profits to the plaintiffs from the date of plaint till the date of delivery of properties to the plaintiffs and for costs of the suit.

(2.) The case of the plaintiffs as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the defendant are as follows: