KADIYALA PURACHANDRA RAO Vs. RAMALINGESWARA SWAMY TEMPLE

JUDGEMENT

(1.) This Second Appeal was filed by the Appellants/L.Rs.L.Rs.of the Defendant under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree dtd. 11/3/2002 passed in A.S.No.17 A.S.No. of 1998 on the file of I Additional District Judge, Nellore (for short, 'the 1st Appellate Court') reversing the Judgment and decree, dtd. 7/11/1997 passed in O.S.No.1 of 1992 on the file of Senior Civil Judge, Kavali (for short 'the trial Court').

(2.) Respondents 1 and 2 are the Plaintiffs who filed the suit in O.S.No.1 of 1992 for partitioning plaint schedule property into three equal shares and for separate possession of two such shares and future profits.

(3.) It is prudent to refer to the parties as they are originally presented in the suit O.S. No. 1 of 1992 to minimize any potential confusion.