NARSAMMA Vs. SUMITRAMMA

JUDGEMENT

(1.) This second appeal is filed by the appellants-defendant No.15 (died represented by his legal representatives) defendants 16 and 17 aggrieved by the judgment and decree dtd. 9/8/2017 passed in A.S.No.14 of 2015 on the file of the Judge, Family Court-cum-VII Additional District & Sessions Judge, Sangareddy, Medak District, confirming the judgment and decree dtd. 19/1/2015 passed in O.S.No.14 of 2009 on the file of the Senior Civil Judge, Zaheerabad, Medak District.

(2.) The respondents 1 and 2 -plaintiffs filed the suit for partition of agricultural lands i.e., agricultural land in Sy.No.113 admeasuring Ac.5-28 gts. situated at Mogudampally village, Zaheerabad Mandal, Medak District and agricultural land in Sy.No.289/B, admeasuring Ac.11-28 gts situated at Mogudampally village, Zaheerabad mandal, Medak district ('A' and 'B' schedule properties).

(3.) The parties are hereinafter referred as arrayed before the trial court.