A.G.RAMALASKHMAMA Vs. GATTU LAKSHMAMMA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure is filed aggrieved against the judgment and decree, dtd. 30/3/2012, in A.S.No.89 of 2007, on the file of the VII Additional District Judge Court, Madanapalle, modifying the judgment and decree, dtd. 4/6/2007, in O.S.No.105 of 1995, on the file of the Senior Civil Judge Court, Madanapalle.

(2.) The plaintiffs initiated action in O.S.No.105 of 1995, on the file of the Senior Civil Judge Court, Madanapalle, with a prayer for declaration of the plaintiff's right and title for the properties covered by the sale deeds dtd. 17/8/1963 and 24/7/1966, in respect of Door Nos.8/1, 8/2 and 8/3 or in the alternative order for partition of plaintiff's half share in the suit schedule properties and to put him in separate possession of the same after division by metes and bounds and to allow the premises in Door Nos.8/1, 8/2 and 8/3 by working out equities.

(3.) The learned Senior Civil Judge, Madanapalle, decreed the suit with costs. Felt aggrieved of the same, the unsuccessful defendant Nos.1, 3, 5 and 6 in the above said suit filed the aforesaid appeal before the first appellate Court. The learned VII Additional District Judge, Madanapalle, dismissed the appeal by modifying the judgment and decree passed by the learned trial Judge. Aggrieved thereby, the defendant Nos.1, 3, 5 and 6 approached this Court by way of second appeal.