BANDI SUBHASH REDDY Vs. K. SATYANARAYANA REDDY

JUDGEMENT

(1.) THESE two appeals arise out of a judgment dated 1.8.1983 in O.S. No. 208 of 1983 on the file of the learned Subordinate Judge, Rangareddy District. In A.S. No. 273 of 1984, defendant Nos. 1, 2 and 7 are the appellants and in A.S. No. 2235 of 1984, the plaintiffs are the appellants.

(2.) THE suit was filed by the plaintiffs for recovery of possession and partition of plaint A-1 and A-2 and plaint B and C schedule properties. Plaint A-1 schedule property consists of Acs. 72-00 of land and plaint A-2 and B schedule properties consist of Acs. 22-00 of land.

(3.) IN view of the above, the sale deed executed in favour of defendant No. 1 is void and is liable to set aside. Due to differences in the family, defendant Nos.3 and 4 neglected to maintain the plaintiffs, their sisters and their mother. Seeing the attitude of defendant No. 4, the first plaintiff demanded for a partition and also for recovery of possession of A-1 schedule properties. The defendants did not agree for the same. Hence, the plaintiffs filed the suit for partition and for setting aside the sale deed dated 25.4.1960 and for mesne profits, etc.