KARIPALLI CHRISTY CAROLINE Vs. KARIPALLI SHEPARD KINGHS BURGH

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 23/7/1999, in O.S. No.175 of 1988 passed by the learned Principal Senior Civil Judge, Rajahmundry [for short 'the trial Court']. The Respondents herein are the plaintiffs and L.Rs. of plaintiffs in the said Suit.

(2.) The respondents/plaintiffs filed a Suit for partition of plaint schedule property into 8 equal shares and to put the plaintiffs 1 to 7 in possession of 1/8th share each and for future profits from the date of plaint till the date of possession and for costs.

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