MEKA SESHI REDDY Vs. MEKA PUSPAVATHI

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved by the Judgment and decree, dtd. 10/10/2017 in A.S.No.279 of 2012, on the file of the Judge, Family Court-cum- XII Additional District Guntur ("First Appellate Court" for short). The appeal in A.S.No.279 of 2012 is filed aggrieved by the Judgment and decree, dtd. 3/9/2012 in O.S.No.183 of 2009, on the file of the Senior Civil Judge, Mangalagiri ("Trial Court" for short) in respect of Item No.1 of the plaint "A" schedule property. The second appeal is confined to Item No.1 of the plaint "A" schedule property.

(2.) The appellants herein are the defendant Nos.2 and 4 to 8 and the respondent Nos.1 and 2 herein are the plaintiffs and 3rd respondent herein is the 1st defendant in O.S.No.183 of 2009, on the file of the Senior Civil Judge, Mangalagiri.

(3.) The plaintiffs initiated action in O.S.No.183 of 2009, on the file of the Senior Civil Judge, Mangalagiri, with a prayer for partition of plaint "A" and "B" schedule properties into two equal shares and to allot one such share to the 2nd plaintiff and for recovery of a sum of Rs.12,000.00 per annum from 1st defendant towards maintenance of 1st plaintiff by creating charge over the plaint schedule properties that may fell to the share of the 1st defendant.