VANA APPANNA Vs. GORLE VENKATA SURYA PRAKASA RAO

JUDGEMENT

(1.) THE first defendant in o. S. No. 140 of 1982 in the Court of the ii Additional District Munsif, Srikakulam is the appellant.

(2.) RESPONDENTS 1 to 5 herein filed the suit for the relief of partition of suit schedule property of an extent of Ac. 1. 20 cents into three equal shares and to put them in possession thereof.

(3.) FOR the sake of convenience, the parties are referred to as arrayed in the suit.