RONGALA VENKATA SATYANARAYANA Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) THIS Second Appeal, under Section 100 of the Code of Civil Procedure, 1908 (for short, 'CPC'), is directed against the judgment and decree, dated 22.11.2012, passed in A.S.No.14 of 2007 on the file of the Senior Civil Judge, Tadepalligudem, whereunder and whereby, the judgment and decree, dated 11.08.2006 passed in O.S.No.357 of 2000 on the file of the Principal Junior Civil Judge, Tadepalligudem, were set aside.

(2.) THE appellant herein is the plaintiff and the respondents herein are the defendants, in O.S.No.357 of 2000. For better appreciation of facts, the parties are hereinafter referred to, as they are arrayed before the trial court.

(3.) THE suit, O.S.No.357 of 2000 is filed by the plaintiff for declaration that the suit schedule property belongs to him and for consequential relief of its possession.