M.HEMALATHA DEVI Vs. SHASIKALA

JUDGEMENT

(1.) Respondents 1 to 4 herein, who are the plaintiffs, filed suit in O.S.No.1065 of 2007 on the file of I Additional District and Sessions Judge, Ranga Reddy District, against defendants 1 to 4 for partition of the suit schedule property and for separate possession. As the defendants remained ex parte, the trial court holding that the suit claim is proved, passed the preliminary decree vide judgment dated 17.11.2008. Subsequently vide order dated 08.01.2018 in I.A.No.915 of 2014 in O.S.No.1065 of 2007 the trial court passed the final decree.

(2.) Aggrieved by the preliminary decree dated 17.11.2008, the 4th defendant in the suit filed A.S.No.1980 of 2018, and she also filed A.S.No.70 of 2019 assailing the final decree dated 08.01.2018.

(3.) Since the issue in both the appeals is connected, they are heard together and are being disposed of by this common order.