DEVARAPALLI MALLA REDDY Vs. GADIYAM HANUMAYAMMA

JUDGEMENT

(1.) The defendants in O.S.No.9 of 2002 in the Court of the Senior Civil Judge, Kandukur are the appellants. They feel aggrieved by the decree, dated 02.02.2010, passed by the trial Court in that suit and dismissal of A.S.No.55 of 2010, dated 07.07.2011, by the Court of the II Additional District Judge, Ongole.

(2.) Respondent No.1 herein filed the suit for declaration of title and recovery of possession in respect of the suit schedule properties, comprising of 5 items of landed property of about Acs.2.25 cents at different places and a plot of 320 square yards. The case stated by respondent No.1 was as under:

(3.) It was pleaded that the appellants, who are the lineal descendants of the daughter of Kotareddy, forcibly evicted her from the properties.