T.VIJAYA Vs. TURKAPALLI MALLAIAH

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree dtd. 8/2/2008 in A.S.No.15 of 2005 passed by the learned Senior Civil Judge, Vikarabad, in which the Judgment and decree dtd. 11/8/2005 in O.S.No.21 of 1997 passed by the learned Junior Civil Judge, Chevella was confirmed.

(2.) Appellants/plaintiffs are daughters of respondent herein. They filed a suit in O.S.No.21 of 1997 against the respondent/defendant for partition and separate possession. The plaintiff No.1 examined herself as P.W.1 and also got examined P.Ws.2 and 3 on behalf of the plaintiffs and marked Exs.A1 to A3. The defendant examined himself as D.W.1 and also got examined D.W.2 on his behalf and marked Exs.B1 and B2. The trial Court after considering the entire evidence on record, dismissed the suit and the same was also confirmed by the first appellate Court. Aggrieved by the said Judgment, appellants/plaintiffs preferred the present second appeal.

(3.) Appellants/plaintiffs raised the following substantial questions of law: