VUKKA SUJATHA Vs. MANNURI SARADAMMA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree, dtd. 12/7/2018 in A.S.No.14 of 2017 on the file of the V Additional District Judge, Rayachoty, YSR Kadapa District, partly allowing the Judgment and decree, dtd. 3/11/2015, in O.S.No.79 of 2012 on the file of the Senior Civil Judge, Rayachoty.

(2.) The appellant herein is the 4th defendant, the 1 st respondent is plaintiff and respondents 2 to 4 are defendants 1 to 3 in O.S.No.79 of 2012, on the file of the Senior Civil Judge, Rayachoty.

(3.) The plaintiff, who is the mother of defendants 1 to 3, initiated action in O.S.No.79 of 2012, on the file of the Senior Civil Judge, Rayachoty, with a prayer for partition of the suit schedule properties into four equal shares and to allot one such share to her and also for declaration of registered sale deed dtd. 10/6/2008 executed by the defendants 1 to 3 in favour of the 4 th defendant as invalid in law and not binding on the plaintiff.