VARA PRASAD R V S Vs. V RAMDAS

JUDGEMENT

(1.) This appeal is directed against the judgment of the Senior Civil Judge, Sangareddy dated 29-6-2001 in O.S.No. 31 of 1982 preferred by the plaintiffs.

(2.) The respondent herein is the defendant in the suit. The sole plaintiff filed the suit for declaration of title and possession of suit schedule land of an extent of Ac.1-27 guntas situated in S.No. 204/2 at Ramachandrapuram Village, Sangareddy Mandal more fully described in the schedule. Plaintiffs 2 to 5 were brought on record on account of the death of the sole plaintiff.

(3.) The averments of the plaint in brief are as follows: