POOLA VAMSHI KRISHNA Vs. POOLA SREENIVASULU

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the Appellants/Plaintiffs 1 and 2 challenging the decree and Judgment dtd. 14/9/2011 in O.S.No.89 of 2010 passed by the learned District Judge, Anantapur (for short, 'the trial court').

(2.) Appellants 1 and 2 are the Plaintiffs 1 and 2, who filed the suit in O.S.No.89 of 2010 seeking partition and separate possession of Plaintiffs 2/3rd share in the plaint schedule properties and for costs of the suit.

(3.) Referring to the parties hereinafter as arrayed in the suit is expedient to mitigate potential confusion and better comprehend the case.