(1.) The Appellants herein are the respondents/ plaintiffs before both the Court below filed the present Civil Miscellaneous Appeal before this Court.
(2.) Aggrieved by the order dtd. 11/10/2022 in A.S.No.11 of 2018 on the file of the Court of Principal District Judge, Nellore, SPSR Nellore District (in short 'the first appellate court') against the Judgment and Decree and Judgment in O.S.No.278 of 2011 on the file of I Additional Junior Civil Judge, Nellore, (in short "the trial court') remanding the suit for fresh disposal.
(3.) Initially the plaintiffs filed the suit for grant of permanent injunction against the respondent/ defendant in respect of plaint schedule property and during the trial sole plaintiff died and on her death, the 2nd plaintiff added as her legal representative. The trial court holding that the 2nd plaintiff proved her title to the suit property, besides proving her possession over the suit schedule property and that the suit was decreed as prayed for on 6/11/2017. Assailing the said order, the respondent/ defendant has preferred A.S.No.11 of 2018 before the first appellate court.