T AKKUBAIYAMMA Vs. G M GOVINDA REDDY

JUDGEMENT

(1.) This miscellaneous second appeal of the plaintiff is directed against the judgment and decree dated 20.08.2014 in R.A.No.32/2012 passed by the Additional Senior Civil Judge and J.M.F.C., K.G.F.

(2.) By the impugned judgment and decree, the First Appellate Court has set aside the judgment and decree date 31.05.2012 passed by the Principal Civil Judge & J.M.F.C., Bangarapet in O.S.No.246/2008 granting partition and separate possession of plaintiff's 1/3rd share in the suit property. First Appellate Court remanded the matter to the Trial Court to re-admit the suit, permit the defendants 8 & 9 to amend the written statement to adduce additional evidence etc.

(3.) The appellant was the plaintiff and respondents 1 to 14 were the defendants before the Trial Court. For the purpose of convenience parties will be referred to hereafter with their ranks before the trial Court.