S.HUSSAINVALLI Vs. S.AMEENA BEE

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as -CPC?) is filed aggrieved against the Judgment and decree, dtd. 12/12/2012 in A.S.No.38 of 2006, on the file of learned VI Additional District Judge (Fast Track Court), Tirupati, reversing the Judgment and decree, dtd. 27/1/2006 in O.S.No.1465 of 1998, on the file of learned Principal Junior Civil Judge, Tirupati.

(2.) The appellant herein is the defendant and the respondent Nos.1 and 2 herein are the plaintiffs in O.S.No.1465 of 1998, on the file of learned Principal Junior Civil Judge, Tirupati.

(3.) The plaintiffs initiated action in O.S.No.1465 of 1998, on the file of learned Principal Junior Civil Judge, Tirupati, with a prayer for partition of plaint schedule property into 3 equal shares by metes and bounds and allot 1 share to the plaintiffs and put the plaintiffs in separate possession and enjoyment thereof, for future mesne profits and for costs of the suit.