N.BALAMANI Vs. N.SAYAMMA

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dtd. 7/1/2017 in O.S.No.2 of 2012, on the file of Principal Senior Civil Judge at Mahabubnagar, whereby the suit of the plaintiff for partition and separate possession in respect of the suit schedule properties was allowed by allotting 1/15th share of the suit schedule properties.

(2.) The appellant herein is the plaintiff and respondents herein are the defendants. For the sake of convenience, the parties hereinafter are referred to as they were arrayed in the main suit.

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