NAKKA PARTHASARATHY Vs. NAKKA KRSIHNAVENI

JUDGEMENT

(1.) This appeal arises out of the decree and judgment dated 31.12.1998 passed by the Additional Senior Civil Judge, Srikakulam in O.S. No. 79 of 1995. The plaintiff filed the suit for declaration of her title to the plaint "A, B, C & D" site, for recovery of possession of the said property by evicting the defendants therefrom. The learned trial Court decreed the suit with costs, feeling aggrieved the first defendant filed the instant appeal.

(2.) I have heard Sri B. Adinarayana Rao, learned senior counsel appearing for the appellant and Sri P. Veera Reddy, learned counsel appearing for the respondents.

(3.) For the convenience sake, I would like to refer the parties as 'the plaintiff and the defendants'.