G. PENTAMMA Vs. BUCHANAMONI NARAYANA

JUDGEMENT

(1.) This Appeal is preferred against the order dt.10-02-2021 in I.A.No.484 of 2020 in O.S.No.744 of 2020 passed by the Principal Senior Civil Judge, R.R. District at L. B. Nagar, Hyderabad.

(2.) Appellant herein is plaintiff in the suit.

(3.) She filed the said suit against 1st respondent, who is her father and other respondents, who are her step brothers and sisters, contending that she and respondents are joint owners and possessors of the suit schedule properties and they had inherited the same from late Buchanamoni Pochaiah, father of 1st respondent and grand father of appellant and respondent Nos.2 to 5, by way of succession. It is the contention of appellant that after the death of her grand father, she and respondents succeeded to the property in equal shares and became joint owners and possessors of the same and that they are all coparceners in the joint family consisting of respondents and herself.