BHIMAVARAPU SUBBA REDDY Vs. B.THIRUPATHAMMA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure (hereinafter referred to as "CPC"), is filed by the Appellants challenging the decree and judgment, dtd. 13/9/2000 in O.S.No.569 of 1987 passed by learned Principal Senior Civil Judge, Guntur.

(2.) The appellants herein are the defendants 1 and 2, the 1st respondent herein is the plaintiff and the 2nd respondent herein is the 3rd defendant in O.S.No.569 of 1987. During the pendency of the appeal, the plaintiff died and the 3rd respondent was brought on record as legal representative of deceased plaintiff.

(3.) The 1st respondent / plaintiff filed the suit for partition of plaint 'A' and 'B' schedule properties into two equal shares by metes and bounds and to allot one such share to the plaintiff, for future profits and for costs of the suit.