POLU NASARAMMA Vs. ATLA NASARAMMA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 17/12/2011 in A.S.No.203 of 2010 on the file of the I Additional District Judge, Ongole, Prakasam District, confirming the judgment and decree dtd. 28/4/2010 in O.S.No.39 of 2006 on the file of the Senior Civil Judge, Darsi.

(2.) The appellant herein is the minor defendant, represented by her next friend guardian and later she was declared as major by discharging the guardian vide Court order dtd. 27/6/2017 in S.A.M.P.No.2009/2016 and the respondent is the plaintiff in O.S.No.39 of 2006 on the file of the Senior Civil Judge, Darsi.

(3.) The plaintiff initiated action in O.S.No.39 of 2006 on the file of the Senior Civil Judge, Darsi, for preliminary decree for partition and separate possession of plaint schedule properties by metes and bounds into two equal shares and to allot one such share to her.