T BHOOPAL REDDY Vs. K R LAXMI BAI

JUDGEMENT

(1.) The unsuccessful plaintiffs preferred this appeal challenging the judgment and decree dated 14-5-2002 passed in O.S. No. 51 of 1994 by the Court of the Senior Civil Judge, Nizamabad, dismissing the suit filed seeking the relief of partition and separate possession of the suit properties mentioned in the plaint.

(2.) As stated above, the appellants are plaintiffs and the respondent Nos.1 and 2 are the defendants in the original suit. Respondent Nos.1 and 2 are the wife and daughter of one K.R. Rajareddy. During the pendency of appeal, respondent No. 1 (first defendant) died on 30-3-2004 and, therefore, respondent Nos. 3 and 4 were brought on record by orders of this Court dated 17-11-2004 in C.M.P. No. 14478 of 2004, by virtue of the Will Deed document No. 75 of 2004 Book-Ill, dt.20-5-2004.

(3.) For the purpose of convenience, the parties shall be referred to as arrayed the trial Court.