PERUMALLA MAHALAXMAMMA Vs. PERUMALLA MANIKYAM

JUDGEMENT

(1.) The plaintiff in O.S.No.205 of 1992 on the file of the Court of learned Principal Senior Civil Judge, Anakapalle is the appellant. The respondents are the defendants.

(2.) The 2nd respondent died and his legal representatives being respondents 6 to 8 are brought on record in the second appeal.

(3.) The appellant laid the suit for declaration of her right, title and interest to the plaint schedule property, which is a house at Kasimkota Village and to evict the respondents there from as well as recovery of rent or damages.