K. SRIRAMULU Vs. B. JANAKAMMA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 14/9/2018 in A.S.No.34 of 2013 on the file of the I Additional District Judge, Kurnool, Kurnool District, confirming the judgment and decree dtd. 1/5/2008 in O.S.No.717 of 2004 on the file of the Principal Junior Civil Judge, Kurnool.

(2.) The appellant herein is the 2nd defendant, the 1st respondent is the plaintiff and respondents 2 and 3 are defendants 1 and 3 in O.S.No.717 of 2004 on the file of the Principal Junior Civil Judge, Kurnool.

(3.) The plaintiff initiated action in O.S.No.717 of 2004 on the file of the Principal Junior Civil Judge, Kurnool, with a prayer for partition and separate possession of 1/8th share of the plaintiff in the suit schedule properties and for costs of the suit.