T.SHANKAAR Vs. T.GURCHARANAM

JUDGEMENT

(1.) These Appeals under Sec. 96 of the Code of Civil Procedure is directed against the decree and judgment in O.S.No.211 of 1999 dtd. 31/1/2007 on the file of the Principal District Judge, R.R. District, at L.B. Nagar, Hyderabad. The 2nd defendant filed A.S.No. 340 of 2007 questioning the judgment and decree passed in the suit for partition by allotting 1/6th share to plaintiff, the 1st defendant, 2nd defendant, and defendants 4 to 6 in B, C and D schedule properties. Plaintiff and the 1st defendant also filed two separate Appeals i.e. A.S.No. 402 of 2007 and A.S.No.517 of 2007 aggrieved by the allocation of 1/6th share to each of their sisters in B and C schedule properties treating the same as ancestral Property.

(2.) Parties to the Appeals will hereinafter be referred to as described before the trial court, for the sake of convenience.

(3.) Before adverting to the material and evidence on record and the nature of findings in the judgment of the trial court, it is necessary to scan through the case pleaded by the parties in their respective pleadings.