(1.) The present appeal, being C.C.C.A. No. 291 of 2003 is preferred by the Appellant/Plaintiff against the Judgment and Decree dtd. 9/6/2003 passed in O.S. No. 124 of 1999, on the file of the I Additional Chief Judge, City Civil Court at Secunderabad, whereby the suit filed by the appellant/plaintiff against the respondent/defendant seeking partition in respect of the suit schedule property, came to be dismissed with costs.
(2.) Inasmuch as the parties and the substantial questions arising for consideration in the aforesaid City Civil Court Appeal as well as in the connected Civil Revision Petition Nos.5194, 5329 and 6495 of 2005 are identical, all the matters were heard together and are being disposed of by this common judgment.
(3.) For the sake of convenience and clarity, the parties shall hereinafter be referred to as they were arrayed before the learned Trial Court in C.C.C.A. No. 291 of 2003.
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