TUNUGUNTLA BHARATHUDU Vs. TUNUKUNTLA NAGENDRA LAXAMAN KUMAR

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 14/3/2005 in O.S.No.44 of 1995 passed by the learned I Additional Senior Civil Judge, Guntur, Guntur District. The suit is filed for preliminary decree for partition of plaint-A and B schedule properties into two equal shares and delivery of vacant possession of one such share to the plaintiff and for mesne profits from the date of suit till the date of delivery of vacant possession of the schedule properties and for costs.

(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: