SUNKAVALLI SIVA RAMA KRISHNA Vs. BURUGUPALLI SURYAKANTHAM

JUDGEMENT

(1.) Defendant No.4 before the trial Court preferred this Appeal under Sec. 96 of Code of Civil Procedure (C.P.C.). Respondent No.1 is the plaintiff in the suit. Respondent Nos.2, 3 and 4 are defendant Nos.1, 2 and 3 respectively in the suit.

(2.) Rights over various immovable properties described as 'A' schedule to 'E' schedule of the plaint is the subject matter of controversy. There was Sri B.Surya Rao. Under Ex.A.1-registered partition deed dtd. 8/1/1971 there was partition among the sharers and the plaint schedule properties fell to the share of Sri B.Surya Rao.

(3.) Smt. B.Suryakantham claims that she is the wife of Sri B.Surya Rao and to them a daughter was born by name Hymavathi. There is Smt. B.Narayanamma. She claims that she is the only wife of Sri B.Surya Rao and to them a son by name Subba Rao was born.