BIJJUR NARASA REDDY Vs. RAMULU

JUDGEMENT

(1.) The defendants 2 and 3 are the appellants herein. The Suit OS No.128 of 1982 was filed by the plaintiffs on behalf of minors for partition of movable and immoveable properties shown in A and B Schedule of the plaint. For the sake of convenience the parties to this appeal hereinafter will be referred to in accordance with their status in the suit.

(2.) The brief averments in the plaint are as follows:

(3.) The 1st defendant filed his written statement supporting the case of the plaintiffs.