MANGALAGIRI KHAJA MIAN Vs. CHAND BEE

JUDGEMENT

(1.) This Appeal has been preferred against the final decree dated 07-06-1995 passed in I.A.No. 182 of 1983 and 183 of 1983 in the suit O.S.No. 96 of 1978 on the file of the III Additional Judge, City Civil Court, Secunderabad.

(2.) Appellants 1 to 6 are the defendants in the suit. The 6th defendant although died on 30-04-1984 was shown in the array of the appellants. Appellants 7 to 15 are the legal representatives of the deceased second appellant. Appellant No. 16 is the legal representative of the deceased first appellant. First respondent is the plaintiff in the suit. Respondent Nos. 2,3 and 4 are the defendants 7 to 9 in the suit. Respondents 5 to 11 are the legal representatives of the deceased third respondent. Respondent Nos. 12 to 15 are the legal representatives of the deceased first respondent-Plaintiff.

(3.) It is expedient to refer the parties as they are originally arrayed in the suit for better understanding and to avoid any confusion.