DR. KORRAPATI VENKATA POORNACHANDRA Vs. K.MIDHUN

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/plaintiff challenging the Decree and Judgment, dtd. 18/4/1996, in O.S. No.4 of 1995 passed by the learned Subordinate Judge, Avanigadda [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The appellant/plaintiff filed a Suit for partition of plaint schedule property into 3 equal shares and to allot one share each to the plaintiff and defendants 1 and 2.

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