PAMULA PEDA CHINNAYYA Vs. STATE OF A P

JUDGEMENT

(1.) The plaintiffs in O.S.No. 1 of 1985 on the file of the Subordinate Judge, Parvatipuram are the appellants. The appellants as plaintiffs filed the aforesaid suit for declaration of the plaintiffs possessory title in respect of the schedule lands till the Government took possession of the lands as the plaintiffs are deemed to be in continuous possession of the lands till proper compensation is paid, for recovery of the suit amount of Rs.1,67,400/- towards land value and damages for use and occupation for subsequent damages at the prevailing rates or any alternative for recovery of Rs.1,06,151/- towards land value solatium and interest till the date of filing of the suit as the government had taken possession of the lands under the provisions of the Land Acquisition Act, and for costs of the suit.

(2.) The allegations made in the plaint by the appellants-plaintiffs are as follows:

(3.) The 2nd defendant filed a written statement which was adopted by the 1st defendant and it was further pleaded in the written statement as follows: