R. SEETHAMMA Vs. M. THIMMA REDDY

JUDGEMENT

(1.) Aggrieved by the dismissal of her suit for partition, the unsuccessful plaintiff has come up with this regular appeal.

(2.) Heard Sri Ch. Ramesh Babu, learned counsel for the appellant and Sri K. Gopalakrishnan, learned counsel for the respondent.

(3.) The appellant herein filed a suit in O.S. No. 71 of 2011 on the file of the IV Additional District Judge, Kurnool, seeking partition and separate possession of her half share in the properties described in the schedule to the plaint. The case of the appellant in her plaint, inter alia was: that the respondent herein is her elder brother; that the father of the appellant and the respondent by name M. Satyanarayana Reddy died at Gudur, Kurnool District on 27.04.2006; that the suit properties are ancestral properties; that on 04.08.1954, the appellant's grandfather by name M. Venkatarami Reddy and his two sons Satyanarayana Reddy and Chandrasekhar Reddy partitioned the ancestral properties; that while the properties described in Schedule-A fell to the share of the appellant's grandfather, the properties described in B-schedule fell to the share of the appellant's father and the properties described in C-schedule fell to the share of the appellant's paternal uncle; that after the death of the appellant's grandfather, A-schedule properties devolved upon the appellant's father; that after the death of their father on 27.04.2006 followed by the death of their mother on 09.05.2011, the properties devolved upon her and the respondent.