RACHA VENKA REDDY Vs. RACHA SREELAKSHMAMMA

JUDGEMENT

(1.) Aggrieved by the Decree and Judgment, dtd. 10/1/2003, passed in O.S.No.43 of 1997, on the file of the Principal Senior Civil Judge, Ongole, (hereinafter referred to as 'trial Court'), this instant appeal is preferred by defendant Nos.1, 6 to 8 against the plaintiff and other defendants challenging the Decree and Judgment passed by the trial Court.

(2.) Both the parties in the Appeal will be referred to as they are arrayed in the suit.

(3.) The plaintiff in O.S.No.43 of 1997 filed the suit against the defendants for claiming the relief of partition of the plaint schedule property into four (4) equal shares and to allot one such share to the plaintiff and for profits.