MURALI SPINNING MILLS LTD. Vs. K.SIVA KUMAR

JUDGEMENT

(1.) Heard Sri Dama Seshadri Naidu, learned senior counsel appearing through virtual mode assisted by Sri P.Hemachandra, learned counsel for the appellants/applicants; Sri C.V.Mohan Reddy, learned senior counsel assisted by Sri C.Sumon, learned counsel and Sri Vinay Navare, learned senior counsel assisted by Palanki Karteek, learned counsel for respondent Nos.1 to 3.

(2.) We also heard Sri Ch.Srinivas, learned counsel for the proposed respondent Nos.4 to 13, who have filed I.A.No.2 of 2024 for their impleadment on the ground of being the subsequent transferees, after the dismissal of appeal in default.

(3.) The respondent Nos.1 to 3 in the appeal were the plaintiffs in O.S.No.32 of 2000 in the Court of V Additional District Judge, Tirupati, Chittoor District. The suit was filed against the defendants/appellants for partition/division of plaint schedule properties into two equal shares by metes and bounds and to allot one such share to the plaintiffs and to put them in separate possession and enjoyment of the same as also for the costs.