LAWS(APH)-1959-3-14

KOTIPALLI MAHALAKSHMAMMA Vs. KOTIPALLI GANESWARA RAO

Decided On March 13, 1959
KOTIPALLI MAHALAKSHMAMMA Appellant
V/S
KOTIPALLI GANESWARA RAO Respondents

JUDGEMENT

(1.) This appeal arises in execution proceedings. The appellant herein is the transferee-decree-holder. The relevant facts necessary for the purposes of this appeal may be stated.

(2.) A decree was passed by the Subordinate Judge in O. S. No. 106 of 1933 in a suit filed for partition of 1/4th share in the suit properties, for mesne profits and for accounts. The preliminary decree passed by the Subordinate Judge was taken in appeal and the High Court confirmed the decree in A. S. 111/1937.

(3.) An application for the appointment of a Commissioner (I. A. 269/1936) was filed to appeal a division of the properties. In 1937 the properties were divided and the plaintiff given his share in the immovable properties and possession also was given.