DAVULURI VENKATESWARA RAO Vs. DAVULURI VEERAIAH

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/Plaintiff challenging the Decree and Judgment, dtd. 24/4/2001, in O.S.No.733 of 1989 passed by the learned Principal Senior Civil Judge, Guntur [for short 'the trial Court'].

(2.) The appellant herein is the plaintiff, and the respondents herein are the defendants. During the pendency of the Appeal Suit, this Court vide its order dtd. 8/2/2011, dismissed the appeal suit against the respondent Nos.3, 5, 6 and 7 for default.

(3.) Originally, the appellant/plaintiff herein filed the suit in O.S.No.733 of 1989 against the defendants, seeking for partition of the plaint 'A' and 'B' schedule properties into two equal shares for allotment and for separate possession of one such share to the plaintiff and for costs.