NOOTY RAMAMOHANA RAO, J. - (1.) This appeal is preferred under Section 96 of Code of Civil Procedure by defendant Nos.2 to 7 & 9 in suit O.S.No.85 of 2003 on the file of III Additional District Judge (FTC), Ranga Reddy District at L.B.Nagar, aggrieved by the decree and judgment passed therein.
(2.) Respondent Nos.1 and 2 herein are the plaintiffs in the suit. The 3rd respondent herein was the 1st defendant in the suit while the 4th respondent is the 8th defendant in the suit. The two plaintiffs instituted the suit seeking partition and separate possession of the plaintiffs 11/50th share out of the suit schedule property.
(3.) It is the case of the plaintiffs that they and the defendants are members of Joint Hindu Undivided Family and that Sri Methukupalli Yella Reddy was their common ancestor and that Sri Yella Reddy was having three sons namely M.Mohan Reddy, M.Janga Reddy and M.Bal Reddy. The plaintiffs are the wife and daughter of late Sri M.Janga Reddy. The 8th defendant is also the son of the 1st plaintiff and late Janga Reddy. The 1st defendant in the suit is Sri M.Bal Reddy, the only surviving son of late Sri M.Yella Reddy, the common ancestor. Defendant Nos.2 to 7 are the children of late Sri M.Mohan Reddy while 9th defendant is the wife of late Sri Mohan Reddy.;