DEVARAPALEPU BANGARAIAH Vs. RAMALINGESWARASWAMY TEMPLE M NIDAMALUR VILLAGE TRUSTEES BEZAWADA YERRABBI

JUDGEMENT

(1.) These three appeals and revision arise out of the judgment and decree of the Principal Subordinate Judge, Ongole, in O.S. No. 63 of 1965 decreeing the suit of the plaintiff for recovery of possession of the three items of the plaint-schedule from the concerned defendants and for an account from defendants 1 to 4 with respect to the income from items 1 to 3 for a period of twelve years prior to the institution of the suit till the date of the suit and also for future profits till the date of delivery of posession.

(2.) The suit was brought against the defendants by the plaintiff, Sri Ramalingeswaraswamy Temple, Nidamalur village, represented by its three trusteess for possession of items 1 to 3 and for an account of the income from the said items. Defendants 1, 3 and 4 have preferred Appeal NO. 15 of 1966, defendants 7 to 9 Appeal No. 155 of 1967 and the lessees, defendants 10 and 11, Appeal No. 198 of 1967. The revision is preferred by the appellants in Appeal No. 15 of 1966 assailing the decree of the trial Court in fixing the Advocate's fee on ad valorem basis.

(3.) It may be stated at the outset that the appeal (Appeal No. 198 of 1967) preferred by the lessees is not pressed by the learned Counsel appearing for the Appellants and it is accordingly dismissed. No costs.