T VENKAT SITARAM RAO Vs. T KAMAKSHIAMMA

JUDGEMENT

(1.) Defendants 2 and 3 have preferred this appeal against the decision of the court below confirming that of the trial court.

(2.) The plaintiff's suit is for partition and allotment of her 1/4th share of the suit property and for other consequential reliefs.

(3.) One Telikicharia Narasimha Murty had 2 sons and 2 daughters. Defendants 1 and 2 are his two sons and the plaintiff and defendant no. 3 are his two daughters. The said Narasimha Murty died on 21-12-61 leaving behind him the suit properties. The above-mentioned facts are not disputed.