(1.) The respondents in A.S.No.7 of 2012 on the file of the Court of the learned II Additional Senior Civil Judge, Kakinada are the appellants.
(2.) The 1st appellant is no more and the 2nd appellant was brought on record as his Legal Representative during pendency of the appeal before the first appellate Court. The respondents were the respondents in the above appeal.
(3.) The 1st respondent initially laid a suit for eviction against the deceased 1st appellant and the 2nd respondent in O.S.No.269 of 2003 on the file of the Court of the learned I Additional Junior Civil Judge, Kakinada. During pendency of this suit, the 2nd respondent was transposed as the 2nd plaintiff.