BANGARU VENKATA RAMANA SESHAVATARAM Vs. GRANDHI BANGARAM

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants 1 to 3 challenging the Decree and Judgment, dtd. 16/4/2008, in O.S. No.06 of 2000 passed by the learned I Additional District Judge, West Godavari, Eluru [for short 'the trial Court']. The Respondents herein are the plaintiffs 1 to 3 and defendants 4 to 8 in the said Suit.

(2.) The plaintiffs filed a Suit to pass a preliminary decree in their favour for partition of items 1 to 3 in plaint A schedule properties into 2 equal halves and to allot one such share in item No.1 to the 3 rd plaintiff, one such share in item No.2 to the 2nd plaintiff and one such share in item No.3 to the 1st plaintiff as per the bequests made by their father Bangaru Viswanadham under a registered will dtd. 17/3/1994, for partition of plaint B schedule properties into 2 equal halves and to allot one such share to them jointly, to order rendition of accounts in respect of the income derived from plaint A and B schedule properties from 11/9/1999 till the date of delivery of their shares, to ascertain future profits on a separate application and for costs.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.