BANDLAMUDI SAMBASIVA RAO Vs. BANDLAMUDI KRISHNA MURTHY

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 29/10/2021 in A.S.No.150 of 2015, on the file of the I Additional District Judge, Guntur ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 13/4/2015 in O.S.No.164 of 2011, on the file of I Additional Senior Civil Judge, Guntur ("Trial Court" for short).

(2.) The appellant herein is the plaintiff and the respondents herein are defendants in O.S.No.164 of 2011.

(3.) The plaintiff initiated action in O.S.No.164 of 2011 with a prayer for partition and separate possession of 5/16th share in the plaint schedule properties.