AGINA VARAMMA Vs. AGINA CHANDRAMOULI

JUDGEMENT

(1.) THESE two review applications have been filed under Section 114 read with Order 47 Rule 1 CPC seeking review of the common judgment delivered by this Court on 28.4.2014 in AS No. 999 of 1995 and Tr. AS No. 88 of 2010. The review petitioner is the plaintiff in OS No. 40 of 1985 on the file of Subordinate Judge, Jagityal and 2nd defendant in OS No. 4 of 1999 on the file of Senior Civil Judge, Sircilla.

(2.) THE suit OS No. 40 of 1985 was filed for partition and separate possession of the joint family properties shown in the Schedules A, B and C therein. In this suit, the review petitioner's elder son Agina Murali and younger son Agina Chandramouli are defendants 1 and 2 respectively. The said suit was decreed on 30.6.1995 granting the review petitioner 1/9th share in the plaint 'A', 'B' and 'C schedule properties and five tulas of gold which she had.

(3.) QUESTIONING the judgment in OS No. 40 of 1985 and OS No. 4 of 1999, Agina Chandramouli filed AS No. 999 of 1995 and Tr. AS No. 88 of 2010 in this Court.