BONTHU KAVITA Vs. TAKKELLAPATI ATCHI REDDY

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the Appellant/Plaintiff Appellant/ challenging the decree and Judgment dtd. 16/7/2015 in O.S.No.208 of 2010 passed by the learned I Additional District Distric Judge, Guntur, (for short, 'trial Court').

(2.) The Appellant is the Plaintiff, who filed the suit in O.S.No.208 208 of 2010 against the Defendants seeking partition of the plaint schedule properties into 32 equal shares and for allotment of nine such shares to Plaintiff.

(3.) Referring to the parties as they are initially arrayed in the suit is reasonable to mitigate confusion and better comprehend the case.