APPANA VENKATESWARA RAO Vs. APPANNA RADHAKRISHNA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 29/4/2011 in A.S.No.184 of 2006, on the file of the I Additional District Judge, East Godavari at Rajahmundry ("First Appellate Court" for short) reversing the Judgment and decree, dtd. 7/7/2006 in O.S.No.214 of 1986, on the file of the I Additional Senior Civil Judge, Rajahmundry ("Trial Court" for short).

(2.) The appellant herein is the 1st plaintiff and the respondents 1 to 4, 9&10, 5 to 8 herein are the defendants 2 to 11 respectively in O.S.No.214 of 1986.

(3.) The plaintiffs initiated action in O.S.No.214 of 1986, on the file of the I Additional Senior Civil Judge, Rajahmundry, with a prayer for partition of the plaint schedule immovable property into 3 equal shares according to bad and good qualities and for allotment of separate possession of one such share to the plaintiffs together with costs and other incidental reliefs.