- (1.)THESE two revisions are filed, challenging the final decree dated 5. 2. 2007, passed by the Court of Senior Civil Judge, Karimnagar, in O. S. No. 54 of 1981. CRP No. 3144 of 2007 is filed by defendant No. 4, and CRP No. 3914 of 2007 is filed by defendant Nos. 2 and 3, in the suit. The 1st respondent, in both the revisions, is the plaintiff. The 1st defendant died, and the plaintiff claims to be her sole legal representative. The dispute, between the parties, has a chequered career. The circumstances that gave rise to the filing of the CRPs are as under :
(2.)FOR the sake of convenience, the parties are referred to, as arrayed in the suit.
(3.)ONE Sri Sardar Santh Singh had two wives by name Rama Bai and Juguna bai, i. e. defendants 1 and 2. The plaintiff was adopted son of Santh Singh and his wife Rama Bai. The 3rd defendant by name, sathnam Kaur, is the daughter of Santh singh, through Juguna Bai, the 2nd defendant. The plaintiff filed the suit for partition of suit schedule properties. The trial Court passed a preliminary decree, on 11. 10. 1990, holding tot the plaintiff is entitled to l/3rd share of the suit schedule property; the two widows of Santh Singh, i. e. , defendants 1 and 2, shall be entitled to l/3rd share in common; and the 3rd defendant is entitled to the balance of l/3rd share.