BANDARUPALLI RAMA MURTHY Vs. BANDARUPALLI PADMAVATHI

JUDGEMENT

(1.) Heard the Counsel.

(2.) The appellants herein are the Defendants 1 to 3 in O.S. No. 18 of 1995 on the file of the learned Subordinate Judge, Parchur.

(3.) The learned Judge, on appreciation of the evidence of P.W.I, D.Ws.l to 7 and also Exs.B.l to B.49 and Ex.X.l, ultimately, decreed the suit so far as half share of the plaintiff is concerned in the plaint A Schedule property.