AKKINA RAMA CHANDRA RAO Vs. RAVIPATI BABY SAROJINI

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by the Appellant challenging the decree and judgment, dtd. 15/9/2000 in O.S.No.190 of 1992 passed by the Additional Senior Civil Judge, Rajahmundry [for short "the trial Court"].

(2.) The appellant herein is the 2nd defendant, 1st respondent herein is the plaintiff, 2nd respondent herein is the 1st defendant and the respondents 3 and 4 herein are the defendants 3 and 4 in O.S.No.190 of 1992. It is to be noted here that in the grounds of appeal, it was mentioned by the appellant that the respondents 3 and 4 are not necessary parties to the appeal.

(3.) The plaintiff filed the suit for partition of plaint "A" schedule properties into three equal shares and to allot one such share to plaintiff and to put her in possession thereof; for accounting of plaintiff's share in plaint "B" schedule properties for 3 years i.e., 1989-90, 1990-91 and 1991-92, for future profits and costs of the suit.