H.V.CHINTALA Vs. H.V.VENKATA REDDY

JUDGEMENT

(1.) This appeal is filed by the appellants/plaintiffs under Sec. 100 of CPC., for setting aside the judgment and decree passed by the Prl. Civil Judge & JMFC., Pavagada in OS.No.9/1996 for having dismissed the suit of the plaintiff on 28/1/2015 and the same was upheld by the Senior Civil Judge, Pavagada, in RA.No.32/2015 dtd. 25/1/2019.

(2.) The suit filed by the plaintiff for declaration and injunction and possession, the same was came to be dismissed. Hence, they are before this court.

(3.) During the pendency of the appeal SPA given by the first appellant in favour of the second appellant. The appellant Nos.2 and 4 are present. The appellant No.2 also represent the appellant No.1, 3(a) to (d) and appellant No.5.