KOMATIREDDY VENKAT REDDY Vs. PAKKIR JYOTHI

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 01.06.20201 in O.S.No.71 of 2017 (hereinafter will be referred as 'impugned judgment') passed by the learned Principal District Judge at Nalgonda (hereinafter will be referred as 'trial Court'), the defendant No.1, 3 and 4 preferred the present appeal to set aside the impugned judgment.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The brief facts of the case, which necessitated the appellants to file the present appeal are that, the plaintiff filed suit for partition and separate possession in respect of suit schedule properties against the defendant Nos.1 to 4. The averments of the plaint in brief are as under: