CHALLA SRINIVASA RAO Vs. CHALLA SUBBARAO

JUDGEMENT

(1.) The appellants herein are defendants in OS No. 1914 of 2001 on the file of the Principal Junior Civil Judge, Vijayawada. THE suit was filed for the relief of recovery of possession of the suit schedule property, an extent of Ac. 1.33 cents of agricultural land. THE trial Court decreed the suit through judgment, dated 31.12.2004. THE appellants filed AS No.7 of 2005 in the Court of the Senior Civil Judge, Nuzvid. THE appeal was dismissed on 24.8.2009. Hence, this second appeal.

(2.) The facts that gave rise to the filing of OS No.1914 of 2001 are as under:

(3.) The contention of the respondents was accepted by the trial Court and the suit was dismissed on 5.7.1991. AS No.20 of 1991 filed by the appellants in the Court of the Senior Civil Judge, Nuzvid was dismissed on 25.9.2000 and SA No.172 of 2001 was dismissed by this Court on 13.4.2001.