ELETI RAJA REDDY Vs. PUSKUR DAMODAR RAO

JUDGEMENT

(1.) The appellants in the Second Appeal are the defendants in the suit and aggrieved, by the reversing Judgment to an extent of Ac.0-38 guntas in S.No.177 in Dharmaram H/o. Bhoomireddipalli v/o Sultanbad taluq made in A.S.No.29/92 dh the file of I Additional District Judge, Karimnagar, the present Second Appeal is filed.

(2.) The respondent in the Second Appeal/ plaintiff instituted the suit O.S.No.12/83 on the file of District Munsif, Sultanabad originally which was transferred and renumbered as O.S.No.191/92 on the file of Principal District Munsif, Karimnagar. The suit was originally filed for declaration of title and for perpetual injunction and was later amended claiming the relief of delivery of possession of an extent of 38 guntas and also for mesne profits.

(3.) It was pleaded in the plaint as follows: