A P AGRL UNIVERSITY Vs. NASEEMA BIBI

JUDGEMENT

(1.) This appeal is directed against the compensation granted by the the learned Third Additional Judge, City Civil Court, Hyderabad in O,P. No. 135 of 1971. The appellant is the Andhra Pradesh Agricultural University for whose benefit the land in question was acquired.

(2.) As the appellant was not a party in the Original Petition, Sri A. Anantha Reddy, the learned counsel for the respondents, contends that the appeal is not maintainable.

(3.) In support of his contention, Sri A. Anantha Reddy relies upon the decision of the Full Bench of this Court in A.P. Agri. University Vs. Mahamoodunisa Begum .