S. SALEEMA BI Vs. S. PYARI BEGUM

JUDGEMENT

(1.) The Appeal Suit, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the first defendant challenging the decree and judgment, dtd. 10/12/2007 in O.S.No.105 of 1997 passed by the Senior Civil Judge, Madanapalle [for short 'the trial Court'].

(2.) The appellant in the appeal suit is 1st defendant and respondents in the appeal suit are plaintiffs and other defendants; the Cross Appellants in Cross Appeal are Plaintiff Nos.1, 4 to 8 and 1st respondent in cross appeal is 1st defendant and the remaining respondents in cross appeal are other plaintiffs and defendants in O.S.No.105 of 1997.

(3.) The plaintiffs filed the suit for partition and separate possession of the plaint schedule property into four equal shares and allotment of three shares to the plaintiffs and for other ancillary reliefs.