SMT. SUSHILA BAI VASUDEV RAO BODHANKER (DIED PER LRS) AND OTHERS Vs. SRI GOVIND RAO BODHANKAR AND OTHERS

JUDGEMENT

(1.) This appeal is preferred by the plaintiffs aggrieved by the judgment dated 16.06.2004 passed by learned V Senior Civil Judge, City Civil Court, Hyderabad dismissing their suitO.S.No.345 of 1995 for partition of the suit schedule property into two equal shares and allotment of one such shares to them.

(2.) Factual matrix of the case is thus:

(3.) The parties in the appeal are referred as they were arrayed before the trial Court.