P VIJAYALAKSHMI CHOUDHARY Vs. B BALIAH

JUDGEMENT

(1.) LEAVE granted.

(2.) THE suit filed by respondent Nos. 1 and 2 for declaration of title and absolute ownership of land admeasuring Ac. 0. 35 gts in Survey No. 129/56 of kanchatatti Khana, Jubilee Hills, Sheikpet village, Hyderabad and for restraining defendant Nos. 1 to 6 from interfering with their possession was decreed by the Trial court. Defendant Nos. 5 and 6 challenged the same in C. C. C. A. No. 47 of 1991.

(3.) ACCORDINGLY, the appeal is allowed, impugned order is set aside and the prayer for impleadment made on behalf of the appellants in the appeal pending before the High Court is granted. Let the appeal be now disposed of on merits in accordance with law.