KALLAM PRABHAKARA REDDY Vs. GUNGUMOGULA SURYACHANDRA RAO

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/Defendant No.5 challenging the Decree and Judgment, dtd. 11/3/2026, in O.S.No.9 of 2013 passed by the learned IX Additional District Judge, West Godavari at Kovvur [for short 'the trial Court'].

(2.) The appellant herein is the defendant No.5, the respondent Nos.1 and 2 herein are the plaintiffs and the respondent Nos.3 to 6 herein are the defendant Nos.1 to 4.

(3.) Originally, the plaintiffs in O.S.No.9 of 2013 filed the suit against the defendants, seeking for partition of the plaint schedule properties into 18 equal shares and allotment of 14 such shares to them (7 shares each), along with separate possession, costs and mesne profits.