JAGARLAMUDI SRINIVSA RAO Vs. KONATHAM SRILAKSHMI

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/defendants 3 and 4 challenging the decree and Judgment dtd. 22/2/2013 in O.S. No.58 of 2008 passed by the learned Senior Civil Judge, Addanki (for short, 'the trial court').

(2.) Respondents 1 and 2 are the plaintiffs 1 and 2, who filed the suit in O.S.No.58 of 2008 seeking partition of the plaint schedule property into four equal shares and deliver separate possession of one such share to each of them. Respondents 3 and 4 are the Defendants 1 and 2 in the said suit.

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