NYATHAREDDY DEAD Vs. CHENNAMMA

JUDGEMENT

(1.) against the judgment and decree dated 9-3-1990 passed in r.a. No. 33/1987 on the file of the civil judge, k.g.f.

(2.) respondent filed a suit in o.s. no.447/1975 before the munsiff at k.g.f., for declaration of his title and possession of the suit property. The suit was dismissed on 28-9-1987. Respondent filed an appeal against this order of dismissal in r.a. No. 33/1987 before the civil judge, at k.g.f. the learned civil judge, after hearing the appeal, set aside the judgment and decree passed by the learned munsiff and remanded the entire matter for fresh disposal in accordance with law. This judgment is challenged by the appellants in this appeal.

(3.) one munireddy, had two daughters by name muniyamma and gangamma. Muniyamma was the wife of munireddy. Gangamma's husband was varadareddy. Respondent(plaintiff) is the daughter of gangamma and varadareddy. Appellants are the brothers of munireddy, the husband of muniyamma.