(1.) This appeal is arising out of and against the judgment and decree dtd. 30/6/2001 in O.S.No.790 of 1992 on the file of I Senior Civil Judge, City Civil Court, Hyderabad. The defendant is the appellant.
(2.) For the sake of convenience, parties will be referred to as arrayed in the suit.
(3.) The brief facts of the case are that the plaintiff has filed a suit for partition against the defendant, claiming half share of the plaint schedule properties.