VISINIGIRI LAKSHMI Vs. V. SURESH

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/defendant No.6 challenging the Decree and Judgment, dtd. 14/6/2004, in O.S. No.205 of 1996 passed by the learned Principal Senior Civil Judge, Rajahmundry [for short 'the trial Court']. The Respondents herein are the plaintiff and defendants 1 to 5 in the said Suit.

(2.) The Plaintiff filed the above said suit for a) partition of plaint A schedule and C schedule properties into two equal shares by metes and bounds and to allot and deliver possession of one such share to the plaintiff, b) to grant a decree directing the defendant to deliver the jewelry shown in the schedule B filed with plaint in specie or pay the value together with interest at 12% p.a. from the date of suit till the date of payment; c)to direct the defendant to render a true and correct account of the amount of Rs.1,00,000.00 and make over or pay half share of the improvements made on the said Rs.1,00,000.00 from 1/5/1990.

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