METTUBANDI Vs. T. LAKSHMANNA

JUDGEMENT

(1.) THIS is an appeal by the plaintiff against the judgment and decree dated 04 -6 -1996 passed by the Subordinate Judge, Hindupur, Anantapur district in O.S.No.4 of 1996. The plaintiff instituted the suit for partition of the suit schedule property against the defendants.

(2.) THE pleadings of the parties relevant for considering the appeal may be stated as follows:

(3.) BASING on the above pleadings, the trial Court settled the following issues: