KANDHUMARTHI RATNAM Vs. KARRI VEERAJU

JUDGEMENT

(1.) The defendants are the appellants.

(2.) The respondents as the plaintiffs laid the suit for redemption relating to an alleged usufructuary mortgage and to direct the original defendant Sri Botta Nookayya to deliver vacant possession of the plaint schedule land.

(3.) The plaint schedule describes the land in question being of Ac.1- 00 in S.No.89/2, patta No.227 in Rekhavanipalem, Tuni Mandal of East Godavari District within the boundaries mentioned therein. It shall be referred to hereinafter as, 'the suit land' for convenience.