KALIGOTLA VENKATA SIVARAMA KRISHNA Vs. KALIGOTLA SEETA MAHALAKSHMI

JUDGEMENT

(1.) AS No. 1361 of 1985 is filed by the plaintiff, AS 1677 of 1985 by defendants 1, 2 and 3 and AS 1678 of 1985 by defendants 4 to 9.

(2.) All the appeals arise out of the same judgment in OS No.33 of 1984 on the file of the Subordinate Judge, Tadepalligudem, and they are, therefore, taken up for disposal by a common order.

(3.) The suit was for partition of the plaint schedule property into fifty shares by metes and bounds and for allotment of 11/50th share to the plaintiff and for mesne profits. The suit was decreed against defendants 1 to 9 and dismissed as against defendant-10, each party to bear its own costs. A preliminary decree was passed for partition of the plaint schedule items 3 to 16 into fifty shares by metes and bounds and allotment of 11/50th share to the plaintiff. The relief for mesne profits was rejected. The plaintiff and defendants 1 to 9 were held to be entitled for the lease amount paid by 10th defendant for the lease of items 1 and 2, the rice mill, according to their shares, until 10th defendant was duly evicted from the premises.