A NARAHARI REDDY Vs. E ANAND KUMAR

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree dated 12.12.2003 passed by the II Additional District Judge, Ranga Reddy District in A.S. No. 8 of 2001 reversing the judgment and decree dated 23.11.2000 passed by the 11 Additional Senior Civil Judge, Ranga Reddy District in O.S. No. 447 of 1992.

(2.) For the sake of convenience, the parties will be referred as 'the Plaintiffs and the Defendants.'

(3.) The Plaintiffs are the Appellants. They filed O.S. No. 447 of 1992 for declaration of title and injunction in respect of the schedule property which is a land of an extent of 1575 sq. yards in Survey No. 19 of Jillelaguda Village. The learned II Additional Senior Civil Judge, Ranga Reddy District decreed the suit filed by the Plaintiffs. The second Additional District Judge, Ranga Reddy District, L.B. Nagar reversing the judgment of the trial Court, dismissed the suit filed by the Plaintiffs. The Plaintiffs are therefore, before this Court in the present second appeal.