K. DORASWAMY NAIDU Vs. K. MARKONDA NAIDU

JUDGEMENT

(1.) The Appellant/Plaintiff Plaintiff filed this Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dtd. 29/3/2010 passed in A.S. No.122 of 2000 on the file of VIII Additional District Judge (Fast Track T Court), Chittoor (for short, 'the 1st Appellate Court') ') reversing the Judgment and decree, dtd. 5/6/2000 1994 on the file of Principal Junior Civil Judge, Chittoor (for short 'the trial Court'). Court

(2.) The Appellant/1st Respondent is the Plaintiff, who filed the suit in O.S.No.320 of 1994 seeking to pass a preliminary decree for division of plaint schedule properties into two equal shares by taking into account the good and bad qualities and to allot one such share to the Plaintiff.

(3.) It is expedient to refer to the parties as they are initially arrayed in the suit in O.S.No.320 of 1994 to mitigate confusion and better comprehend the case.