MOHAMMAD JAMAL Vs. MOHAMMAD SHARFUDDIN

JUDGEMENT

(1.) This first appeal is by the plaintiffs directed against the judgment and decree dated 22-3-1987 passed in OS No.11 of 1981 on the file of the Court of the Additional District Judge, Medak at Sangareddy. The original defendants in the suit are arrayed as respondents in the appeal. During the pendency of the appeal the plaintiff No.6 died. The appellants 1 to 5 who are the legal representatives of the deceased plaintiff No.6 and who are already on record are recorded as legal representatives of the deceased plaintiff No.6 vide Court order dated 22-11-1988 onamemo filed by the appellant's Counsel. The respondent No. 1-defendant No. 1 died during the pendency of the appeal and his legal representative were brought on record as respondents 4 to 8 vide Court order dated 23-2-1995 passed in CMP No.2101 of 1992. The respondent No.2 - the defendant No.2 also died during pendency of the appeal and his legal representatives were brought on record vide Court order dated 5-8-1998 passed in CMP No.12829 of 1993 as respondents 9 to 11.

(2.) The parlies to the appeal arc reffered to in this appeal as they are arrayed in the original suit.

(3.) The plaintiffs filed suit OS No. 11 of 1981 for a decree for partition and separate possession of the suit schedule 'A', 'B' and 'C' properties by metes and bounds and allot 14/96th share to the plaintiff No.l, 7/96th share to plaintiff Nos.2 to 5 each and 12/96th share to the plaintiff No.6.