YALLA SATYANARAYANA Vs. YALLAPERIETTI

JUDGEMENT

(1.) This Appeal is preferred by the defendants in O.S.No.136 of 1983 on the file of the District Munsiff, Mummidivaram.

(2.) The respondents are the plaintiffs in the said suit. They filed the suit for partition of plaint-A schedule property into six equal shares by meets and bounds and to allot two such shares to the plaintiff and deliver possession of the same to him and for other consequential reliefs. After considering the evidence adduced by the plaintiff, the lower Court decreed the suit in favour of the plaintiff though the Judgment, dated 15-11-1988. Being aggrieved by the Judgment of the trial Court, the defendants preferred A.S.No.21 of 1989 on the file of the Subordinate Judge, Amalapuram and the learned Subordinate Judge dismissed the Appeal by confirming the Judgment of the trial Court. Being aggrieved by the Judgment of the Appellate Court, the defendants preferred the present Appeal challenging the validity and legality of the Judgments of the Courts below.

(3.) At the time of admission, the following are the substantial questions of law framed by this Court: