(1.) Aggrieved by the judgment and decree dtd. 17/12/2019 in O.S.No.1358 of 2013 (hereinafter will be referred as 'impugned judgment') passed by the learned III Additional District Judge, Ranga Reddy District at L.B.Nagar (hereinafter will be referred as 'trial Court'), the defendant No.3 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 appellant to file the present appeal are that, the plaintiff Nos.1 and 2 filed suit for partition and rendition of rent accounts in respect of suit schedule properties against the defendant Nos.1 to 3. The averments of the plaint in brief are as under: