SANAKA RAMESH Vs. SANAKA NARAYANA RAO

JUDGEMENT

(1.) This Second Appeal is filed against the concurrent judgments rendered by the Court of Senior Civil Judge, Machilipatnam, in O.S.No.27 of 1990 and the Court of VI Additional District and Sessions Judge, Krishna at Machilipatnam in A.S.No.59 of 1999.

(2.) The deceased-1st respondent filed the suit for declaration of title and recovery of possession in respect of Ac.1.55 cents of land in R.S.No.72/1 in patta No.628 of Chiruvolulanka Village of Mopidevi Mandal, Krishna District, against the mother of the appellant herein by name, Kosuri Nagamanikyamma, shown as the deceased-7th respondent, and respondents 8 and 9. During the pendency of the appeal, the sole plaintiff died and respondents 2 to 6 herein are added as his legal representatives. The 1st defendant, i.e. Kosuri Nagamanikyamma died during the pendency of the appeal, and the appellant herein and respondent No.2 are brought on record as her legal representatives.

(3.) Henceforth, the parties are referred to, as arrayed in the suit.