VISWANADHARAO SRINIVASA RAO Vs. VISWANADHARAO LAKSHMI NARASAMMA

JUDGEMENT

(1.) The appeal suit is filed against the judgment and decree dtd. 24/1/2001 in O.S.No.20 of 1994 passed by the learned Additional Senior Civil Judge, Eluru, West Godavari District. The suit was filed by the plaintiff for partition of the plaint schedule properties by metes and bounds into seven equal shares and to allot two such shares to the plaintiff, mesne profits and for costs of the suit.

(2.) The case of the plaintiff as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the 1st defendant are as follows: