(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. 3/8/2000, in O.S. No.8 of 1989 passed by the learned Senior Civil Judge, Kovur [for short 'the trial Court']. The Respondents herein are the plaintiffs in the said Suit.
(2.) The Plaintiffs 1 and 2 filed the above said suit for partition of plaint schedule properties into three equal shares by metes and bounds and to allot and deliver possession of two such shares to the plaintiffs 1 and 2 and directing the first defendant to pay the mesne profits to be ascertained on a separate application.
(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.