TALLAPELLI KAMALAMMA Vs. TALLAPELLI @ JANNU LUDIA

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dtd. 27/12/2019 in O.S.No.86 of 2009 on the file of learned VII Additional District Judge, Warangal, whereby the suit of the plaintiff for partition of suit schedule "A" to "C" properties was preliminarily decreed.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the learned VII Additional District Judge, Warangal.

(3.) The brief facts of the case, which necessitated the defendants to file the present appeal, are as follows: