D. VIJAYA BHASKARA REDDY Vs. D.HANUMANTHAMMA

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. 6/8/2003, in O.S.No.55 of 1996 passed by the learned Senior Civil Judge, Adoni, [for short „the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The appellant herein is the plaintiff and the respondents herein are the defendants in O.S.No.55 of 1996 passed by the learned Senior Civil Judge, Adoni.

(3.) Originally, the appellant/plaintiff herein filed the suit in O.S.No.55 of 1996 against defendant Nos.1 to 3, seeking for partition of the plaint schedule properties into two halves and to allot one such share to the plantiff.