JUDGEMENT
B.Prakash Rao, J. -
(1.)Heard the learned counsel appearing on
either side and at their request, the main
appeal itself is taken up for disposal.
(2.)This appeal is at the instance of the
defendant against the final decree passed in
I.A.No.83 of 1999, dated 28-8-2000, on the
file of the Senior Civil Judge, Madanapalle.
(3.)Few facts which are necessary for
disposal of this appeal are that in the suit filed
by the respondent herein for the relief of
partition and separate possession,
preliminary decree was passed as long back
as in the year 1979 and in pursuance of
which, final decree proceedings were
subsequently taken up in I.A.No.83 of 1999,
wherein a commissioner was appointed and
the commissioner has filed his report. Further,
it is the case of the counsel appearing on
either side that they have filed objections to
the said report. However, the main complaint
on behalf of the appellant is that the Court
below disposed of the matter by mere passing
final decree without there being any judgment
or finding on merits.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.