R.V.S.VARA PRASAD Vs. V.RAMDAS

JUDGEMENT

(1.) The deceased-Vinayak Rao, the sole plaintiff filed O.S. No. 31 of 1982 in the Court of Senior Civil Judge, at Sanga Reddy, against the sole respondent for the relief of declaration of title and recovery of possession in respect of Ac. 1.21 guntas of land in Sy. No. 204/2 of Ramachandrapuram Village, Medak District. During the pendency of the suit, he died, and his two sons, wife and daughter, i.e. respondents 1 to 4 herein were brought on record, as legal representatives. The trial Court dismissed the suit, through judgment dated 29-06-2001. Aggrieved by the same, they filed this appeal. On earlier occasion, this Court allowed the appeal through judgment dated 21-02-2003. The respondent carried the matter to the Supreme Court by filing Civil Appeal No. 5490 of 2003. The Hon'ble Supreme Court allowed the appeal on 21-01-2013, and remanded the matter to this Court, for fresh hearing and disposal. That is how this appeal is heard now.

(2.) For the sake of convenience, the parties herein are referred to as plaintiff and defendant.

(3.) Briefly stated the plea of the plaintiff is that he purchased an extent of 5 acres of agricultural land in Sy. No. 204/2, Ac.2.08 guntas in Sy. No. 204/3 of Ramachandrapuram Village under two sale deeds dated 04-11-1963 and 26-05-1966 from four persons, viz, Viswanadham, Sivaiah, Gollapalli Ramireddy and Basupalli Krishna Reddy. It was mentioned that the vendors of the plaintiff owned about 26 acres of land in different survey numbers, and there is a partition between them, before the sale was effected. The plaintiff pleaded that after he purchased the land, his name was entered in the revenue records.