GODDU SUGUNABHUSHANAMMA Vs. GODDU SEKHAR

JUDGEMENT

(1.) The A.S. No.143 of 1999 is filed by the appellants/ defendants 1 and 2 against the Decree and Judgment, dtd. 23/10/1998, passed in O.S. No.69 of 1991 on the file of the Senior Civil Judge, Cuddapah. The Respondents herein are the plaintiff and defendants 3 to 7 in the said Suit.

(2.) The first respondent/plaintiff filed a Suit for partition of plaint schedule property and prayed the Court to direct the defendants 1 and 2 to give delivery of possession of the plaintiff's share to the plaintiff.

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