K MUNIRATHNAM NAIDU Vs. K AADI LAKSHMAMMA

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 28.8.1996 passed by the learned Principal Subordinate Judge, Tirupati in suit O.S. No. 205 of 1987 in directing the partition, the third defendant preferred this appeal.

(2.) Heard Sri E. Manohar, learned Senior Counsel appearing on behalf of Sri M.P. Chandramouli, learned Counsel for the appellant; Sri K. Subrahmanya Reddy, learned Senior Counsel appearing for Sri P. Govind Reddy, learned Counsel for the first respondent and Sri V. Parabrahma Sastry, learned Counsel appearing for the respondents 2 to 7.

(3.) The respondents 5 to 7 are the legal representatives of the deceased second respondent. The suit filed by the first respondent herein in O.S. No. 205 of 1987 on the file of the Principal Subordinate Judge, Tirupati, for partition of plaint A and B schedule properties into 5 equal shares and to allot one such share to the plaintiff putting her in separate possession and enjoyment, was decreed preliminarily directing the partition of plaint schedule properties into 12 equal shares by meats and bounds and for allotment of one such share to the plaintiff, and for separate possession directing each party to bear their own costs. The defendants 5 to 14, who purchased certain B schedule properties, are entitled to claim equities at the time of actual allotment of shares.