AMAT HI TIRUPATHAIAH Vs. B.PADMAVATHI

JUDGEMENT

(1.) This appeal is filed by the appellants/defendants 3 to 5 challenging the judgment and decree, dtd. 12/9/2001, in O.S.No.24 of 1998 passed by the learned Senior Civil Judge, Gurazala, Guntur District. The 1st respondent herein is the plaintiff and respondents

(2.) and 3 are defendants 1 and 2 in the said suit. 2. The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The 1st respondent/plaintiff filed the suit for partition of the properties into three equal shares and to allot 1/3rd share to the plaintiff and for recovery of separate possession with mesne profits.