MAHMOOD HUSSAIN Vs. MADAM CANISIA CEIZAR

JUDGEMENT

(1.) Defendant No.4 in O.S. No.64 of 2009 filed CCCA No.47 of 2021 questioning the common judgment and decree dtd. 10/3/2021 passed in O.S.No.164 of 2005 and O.S. No.64 of 2009 on the file of II Addl. Chief Judge, City Civil Court, Hyderabad.

(2.) For the sake of convenience, hereinafter the parties are referred to as they were arrayed in O.S. No.64 of 2009 and O.S. No.164 of 2005.

(3.) Respondent Nos.1 and 2 who are the plaintiffs filed suit O.S.No.64 of 2009 against the appellant/defendant No.4, respondents 3 to 8/defendants 1 to 3 and 5 to 7 (a) for seeking partition of the suit schedule property i.e. House bearing Municipal No.3/6/19, admeasuring 3000 square yards, situated at Himyatnagar, Hyderabad into five shares and allot one such share of the same to the plaintiffs and also future mesne profits.