S. BABU RAO Vs. S. APPAYAMMA

JUDGEMENT

(1.) The 1st defendant in O.S.No.533 of 2011 on the file of the Court of learned Principal Senior Civil Judge, Rajamahendravaram is the appellant.

(2.) Respondent Nos. 2 to 5 were the plaintiffs. The 1st respondent was the 1st plaintiff. She died during pendency of the suit. The 6th respondent was the 2nd defendant.

(3.) The suit was filed to declare that the respondent Nos.1 to 5 are absolute owners of plaint schedule property and for a consequential recovery of possession as well as future profits against the appellant and the 6th respondent.