V. CHANDRAMOULI Vs. V. VEERA SUBRAHMANYAM

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/first defendant challenging the Decree and Judgment, dtd. 28/10/2002, in O.S. No.688 of 1991 passed by the learned II Additional Senior Civil Judge, Vijayawada [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The Plaintiff/ respondent filed the above said suit for partition of the plaint schedule properties into two equal shares and to allot one such share to the plaintiff and future profits and for costs.

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