SULOCHANA AND ORS. Vs. VIJAY KUMAR AND ORS.

JUDGEMENT

(1.) THIS Regular Second Appeal is preferred against the order passed by the Addl. District and Sessions Judge at Bidar in RA No. 9/2014 dated 11.09.2014, subsequently it is signed and pronounced on 16.09.2014.

(2.) I have heard the arguments of the learned counsels appearing for the appellants as well as for the respondents. Perused the records. The brief undisputed facts are that:

(3.) THEREAFTER , the parties have approached the Final Decree Court in FDP No. 16/2003 for drawing up of final decree proceedings in accordance with the guidelines issued by the First Appellate Court. It is significant to note that, suit A -schedule properties are situated at Bidar and are in possession of respondents, whereas the suit B -schedule properties are situated at Zaheerabad are in possession of the plaintiffs.