VOTTIMI VENKATA REDDY Vs. VOTTIMI NAGALAKSHMI

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree, dtd. 31/7/2023 in A.S.No.8 of 2020, on the file of the IV Additional District and Sessions Judge-cum-Spl. Judge for Trial of Offences against Women, Ananthapuramu ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 30/11/2016 in O.S.No.254 of 2012, on the file of the Additional Senior Civil Judge, Anantapuramu ("trial Court" for short).

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff in O.S.No.254 of 2012 on the file of the Additional Senior Civil Judge, Anantapuramu.

(3.) The plaintiff initiated action in O.S.No.254 of 2012 on the file of the Additional Senior Civil Judge, Anantapuramu, with a prayer for partition and separate possession of plaintiff's 1/5th share in the plaint schedule properties and for costs of the suit.