VANNELA LINGANNA Vs. VANNELA MUTHANNA

JUDGEMENT

(1.) Heard Sri B.Mahender Reddy, learned counsel representing the appellants. One Vannela Muthanna filed O.S.No.79 of 1980 against Vannela Linganna on the file of the District Munsif, Metpalli, praying for the relief of declaration of title and perpetual injunction in regard to Sy.No.31, to an extent of Ac. 2.00 wet land, situated at Kushtapur village, Metpalli Taluk described in the plaint schedule.

(2.) The defendant in the said suit had contested the matter and on 6-8-1980, the following Judgment was made:

(3.) Aggrieved by the same, Vannela Linganna, the defendant in the suit had preferred appeal A.S.No.2 of 1986, on the file of Subordinate Judge, Jagtial and inasmuch as the first appellant died, appellants 2 to 5 were brought on record as legal representatives as per order dated 28-12-1984, made in I.A.No.305 of 1984. The appellate Court by its Judgment dated 9-07-1990, had dismissed the appeal on the ground that the Court of first instance had committed no error and aggrieved by the same, the present second appeal is preferred.