YEZERLA LAKSHMI Vs. VADAPALLI SARASWATHI

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 22/8/2022 in A.S.No.6 of 2014, on the file of the Senior Civil Judge, Yellamanchili ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 13/3/2014 in O.S.No.170 of 2006, on the file of the Principal Junior Civil Judge, Yellamanchili ("Trial Court" for short).

(2.) The appellant herein is the defendant and the respondents herein are the plaintiffs in O.S.No.170 of 2006, on the file of the Principal Junior Civil Judge, Yellamanchili.

(3.) The plaintiffs initiated action in O.S.No.170 of 2006, on the file of the Principal Junior Civil Judge, Yellamanchili, with a prayer for partition of the plaint schedule property into 3 equal shares and for allotment of 2/3rd share i.e., 1/3rd share to the 1st plaintiff and 1/3rd share to the 2nd plaintiff in the plaint schedule property and for possession of the separate share to the plaintiffs after due division and for making provision in the decree for ascertaining of future profits on a separate petition and for costs.