NANDIGAM SURESH Vs. NANDIGAM CHARUMATHI DEVI

JUDGEMENT

(1.) Plaintiff in the suit filed the above Civil Miscellaneous Appeal under Order XLIII Rule 1 (u) of CPC, against the judgment and decree dtd. 6/5/2022 in A.S.No.26 of 2013 on the file of I Additional District Judge, Eluru, whereby Appellate Court set aside the judgment and decree dtd. 29/11/2012 in O.S.No.330 of 2007 on the file of Principal Junior Civil Judge, Eluru and remanded the matter to the trial Court.

(2.) Parties to this judgment are referred to as per their status in the suit.

(3.) Plaintiff filed suit O.S.No.330 of 2007 seeking declaration of title in respect of item Nos.1 and 2 of plaint schedule property with vested remainder rights and consequently for recovery of possession of item Nos.1 and 2 of plaint schedule property.