P.CHENGALARAYULU Vs. P.KRISHNAMMA

JUDGEMENT

(1.) Heard Sri N. Nitesh, learned counsel for the appellant.

(2.) Respondent No.1 herein had filed O.S.No.214 of 2008 before the Principal Junior Civil Judge, Puttur, for partition of the suit schedule property on the ground that the said property is ancestral property and self acquired properties of the father-in-law and motherin-law of the 1st respondent, which requires to be partitioned among the family members of this couple.

(3.) The case of the 1st respondent was that late Sri Krishnaiah and Smt. Rosamma had five sons viz., late Krishnaiah, Subbaiah (D1), Gangaiah (D2) and Chengalarayulu (D3) and late Ramachandraiah. The 1st respondent, who is the plaintiff was the wife of late Krishnaiah and the 4th defendant is the wife of late Ramachandraiah. The case of the 1st respondent is that both late Krishnaiah and Smt. Rosamma had died intestate and all their sons succeeded to the estate of these two persons and subsequently, 1st respondent and 4th respondent succeeded to the interest of their late husbands.