BANDARU VEERAMMA Vs. CHLRRAVURI RAMAKRISHNA SARMA

JUDGEMENT

(1.) This appeal is by defendants I and 4 to 7 against the judgment In O,S, No, 32 of 1967 on the file of the Court of the II Additional District Judge, Rajahmundry,

(2.) The suit was laid for partition of plaint 'A' and 'B' Schedule properties, described as the estate of late Chirravuri Pedda Venkanna, a resident of Village Sitanagaram, Taluk Rajahmundry. The plaintiffs claimed two-thirds of 'A and 'B' Schedule propeities amongst themselves in six equal shares, one each for them, and for future profits, After the death of Ch. Pedda Venkanna, the plaintiffs alleged, the estate devolved on and became vested, under the Hindu SUCCESSION ACT, 1925, In his paternal uncle's son Chinna Venkanna, who also died on 7-3-/965. Plaintiffs I and 2 are Chinna Venkanna's sons, 3 to 5 are his daughters and the 6th plaintiff is his widow,

(3.) There are about 49 defendants impleaded in the suit and among them are also impleaded tenants in occupation of some of the scheduled properties,