MALAGIREDDY MALLAREDDY Vs. MALIGIREDDY LAXMA REDDY

JUDGEMENT

(1.) Since these two appeals arise out of the same suit, they are being disposed of by a common judgment.

(2.) Appellant in A.S. No.1920 of 1987 filed the suit against his brother and mother seeking partition of the properties specified in the schedules 'A' 'B', 'C' and 'D' appended to the plaint. Subsequently, appellants in A.S. No. 1413 of 1987 filed a petition to implead themselves as Defendants 3 and 4 in the said suit on the ground that some of the properties covered by the plaint 'B' schedule, in fact, belong to them and not to the parties to the suit. That petition was allowed and the appellants in A.S. No.1413 of 1987 were brought on record as Defendants 3 and 4 in the said suit.

(3.) For the sake of convenience, I would hereinafter refer to the parties are they are arrayed in the Trial Court.