BANDARA VEERAMMA Vs. CHIRTRAVURI RAMAKRISHNA SARMA

JUDGEMENT

(1.) This appeal is by defendants 1 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, Rajamundry.

(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 Rajamundry. The plaintiff claimed two-thirds of A and B Schedule properties 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 because vested, under the Hindu Succession Act, in his paternal uncles son Chinna Venkanna, who also died on 7-3-1965. Plaintiffs 1 and 2 are Chinna Venkannas sons, 3 to 5 are his daughters and the 6th plaintiff is his widow.

(3.) There are about 40 defendants impleaded in the a suit and among them are also impleaded tenants in occupation of some of the scheduled properties.