DESIREDDY RAGHAVA REDDY Vs. PASUPULETI JAYAPRADA (DIED)

JUDGEMENT

(1.) Defendant in suit O.S.No.373 of 2002 on the file of Principal Junior Civil Judge, Gudur filed the above second appeal, against the judgment and decree dtd. 6/4/2022 in A.S.No.19 of 2016 on the file of VII Additional District Judge, Gudur, SPSR Nellore District, confirming the judgment and decree dtd. 6/9/2010 in O.S.No.373 of 2022.

(2.) Parties to this judgment are referred to as they are arrayed in the suit.

(3.) Plaintiff filed suit O.S.No.373 of 2002 to eject the defendant and recovery of possession of plaint schedule property from the defendant. Plaint schedule property is the house bearing Door No.19-1, Assessment No.5302 and site in Gudur Municipality.