ALLAMRAJU SRINIVASA MURTHY Vs. ALLAMRAJU SYAMALA MURTHY

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 challenging the Decree and Judgment, dtd. 30/6/2008, in O.S. No.279 of 1997 passed by the learned III Additional Senior Civil Judge (Fast Track Court), Visakhapatnam [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The appellant/defendant filed a Suit for partition of the suit schedule property into two equal shares and allotment of one such share to the plaintiff and for partition of the amount deposited in the Telegraph Employees Co-operative Thrift and Credit Society and to allot plaintiff's half share with accrued interest and also the amount in the bank i.e., Rs.2,07,000.00 and Rs.60,000.00 respectively and future mesne profits of the yielding and for costs.

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