MADETI RAMADEVI Vs. VANDANAPU BASAVAMMA

JUDGEMENT

(1.) This second appeal under Sec. 100 of C.P.C is filed aggrieved against the judgment and decree, dtd. 8/2/2021, in A.S.No.95 of 2015 on the file of the VII Additional District Judge, West Godavari at Eluru, in confirming the judgment and decree, dtd. 10/9/2015, in O.S.No.157 of 2006 on the file of the Principal Senior Civil Judge, Eluru.

(2.) The appellants 1 and 2 herein are defendants 4 and 5, respondents 1 to 4 are plaintiffs and respondents 5 to 7 are defendants 1 to 3 in O.S.No.157 of 2006 on the file of the Principal Senior Civil Judge, Eluru.

(3.) The plaintiffs initiated action in O.S.No.157 of 2006 on the file of the Principal Senior Civil Judge, Eluru, with a prayer for partition of schedule property into seven equal shares by metes and bounds and for the allotment of four such shares to the plaintiffs, future profits and for costs of the suit.