KOLLI KONDA Vs. KOLLI SOMULAMMA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendantschallenging the Decree and Judgment, dtd. 31/7/2000, in O.S. No.4 of1999 passed by the learnedSenior Civil Judge, Narsipatnam[for short 'thetrial Court']. The Respondents herein are theplaintiffsin the said Suit.

(2.) The respondents/plaintiffs filed the Suit in O.S.No.4 of 1999 for partition of ABC schedule properties into 12 equal shares and to allot seven such shares to the plaintiffs and put them in possession of such 7 shares and for grant of future profits and for costs.

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