- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated February 2, 1990 of the Andhra Pradesh High court allowing the revision petition filed by respondents 2 to 5 and setting aside the order of the trial court rejecting the respondents' claim for a share in the property in dispute.
(3.) The appellant filed a suit in the court of the Subordinate Judge at Mahabubnagar against his father and brother for partition of the ancestral joint family property claiming one-third share in it. The suit was contested by the father and the brother but the Subordinate Judgeaccepted the appellant's claim and passed a preliminary decree by his order dated 26/12/1973 declaring that the appellant as well as his father and brother each were entitled to one-third share in the property. The defendants preferred appeal before the High court against the preliminary decree. The High court by its judgment dated 15/10/1984 confirmed the findings of the trial court with the direction that an appropriate provision should be made for the maintenance and marriage expenses of respondents 2 to 5 who were unmarried sisters of the appellant. The High court directed that the expenses incurred for the maintenance and marriage of respondents 2 to 5 shall be borne equally by the appellant, the father and the brother.;