Sajja Seshagiri Rao Vs. N. Purnachandra Rao & Ors.
[Civil Appeal No. 5165 of 2010]
KURIAN, J.
1. Heard the learned counsel appearing for the parties.
2. We do not find any reason to interfere with the concurrent findings rendered by all the three Courts below in a suit for partition which commenced in the year 1985.
3. In view of that, we find no merit in the appeal.
4. Accordingly, the appeal is dismissed.
..........................J. (KURIAN JOSEPH)
..........................J. (R. BANUMATHI)
New Delhi;
July 20, 2017.
Download the LatestLaws.com Mobile App
