MURARISETTI SUBBARAO Vs. MURARISETTI RAMAKOTAIAH

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 25/9/1998 passed by the learned Senior Civil Judge, Addanki, in O.S.No.29 of 1983. The learned trial Judge tried both the suits O.S.Nos.29 of 1983 and 27 of 1988 together and a common judgment is pronounced in both the suits. Both the suits are filed for the relief of partition. O.S.No.29 of 1983 filed by the appellant/ plaintiff was decreed in part.

(2.) Though O.S.No.27 of 1988 is decreed in part, no appeal or no cross- objections are filed by any of the parties against the decree in O.S.No.27 of 1988. Furthermore, the plaintiff in O.S.No.29 of 1983 is the 1st defendant in O.S.No.27 of 1988. The 3rd defendant in O.S.No.29 of 1983 filed the suit O.S.No.27 of 1988. The present appeal is filed against the judgment and decree passed in O.S.No.29 of 1983 on the file of Senior Civil Judge's Court, Addanki.

(3.) The case of the plaintiff as narrated in the plaint, in brief, is as follows: