DIYYALA GOPAL KRISHNA MURTY Vs. PULLAGURA DHANALAKSHMAMMA

JUDGEMENT

(1.) This is an appeal preferred by the adopted son of the plaintiff in O.S. No. 624 of 1979 on the file of the I Additional District Munsif. Madanapalll. being aggrieved by the judgment of the Additional District Judge. Madanapalle allowing the appeal preferred by the defendant and setting aside the judgment and decree of the trial Court granted in favour of the plaintiff.

(2.) The appellant is the 5th respondent in A.S. No. 57 of 1990 and the respondents herein are the appellant and respondents 1 to 4 in the said appeal.

(3.) The plaintiff by name Diyyala Savitramma filed the suit for a declaration that she is the hereditary trustee of the de- ity Sri Kanyaka Parameswari situated in the suit property and to direct the defendant Pullagora Dhanalakshmamma to deliver possession of the plaint schedule property.