PEDIREDLA LAKSHMINARAYANA ALIAS MANDONARAYANA Vs. PEDIREDLA SIMHACHALAM

JUDGEMENT

(1.) The unsuccessful plaintiff in O.S. No. 107 of 1982 on the file of Subordinate Judge, Kakinada, filed the present appeal aggrieved by the decree and judgment made by the learned Judge, dated 29.7.1988, dismissing the suit with costs and directing the plaintiff to pay the Court fee on the plaint.

(2.) The suit was instituted as an indigent person praying for the relief of partition of the plaint schedule properties, delivery of possession, future profits and the other reliefs.

(3.) The learned Subordinate Judge, Kakinada, on the strength of the respective pleadings of the parties having settled the issues, recorded the evidence of P. Ws. 1 to 6, D.Ws.1 to 5, marked Exs.A1 to A7, Exs.B1 to B16 and Ex.C1 and came to the conclusion that the appellant-plaintiff is not entitled to any of the reliefs prayed for and ultimately, dismissed the suit with costs. Aggrieved by the same, the present appeal is preferred.