DEVARAM POORNACHANDRA RAO Vs. DEVARAM SAMBA SIVA RAO

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") is filed aggrieved against the Judgment and decree, dtd. 27/4/2012 in A.S.No.190 of 2008, on the file of learned II Additional District Judge, Vijayawada, Krishna District, reversing the Judgment and decree, dtd. 28/8/2008 in O.S.No.1098 of 2002, on the file of learned Principal Junior Civil Judge, Vijayawada.

(2.) The appellant herein is the 2nd defendant, the 1st respondent herein is the plaintiff and the respondents 2 to 7 herein are the defendants 1, 3 to 7 in O.S.No.1098 of 2002, on the file of learned Principal Junior Civil Judge, Vijayawada.

(3.) The plaintiff initiated action in O.S.No.1098 of 2002, on the file of learned Principal Junior Civil Judge, Vijayawada, with a prayer for partition of plaint schedule property into 25 equal shares and allot 6/25th share to the plaintiff and put the plaintiff in separate possession and enjoyment thereof, for future mesne profits and for costs of the suit.