KONDURU VEDAVATHI Vs. VOLIPI CHENCHAMMA

JUDGEMENT

(1.) The defendant Nos.1 to 3 in O.S.No.159 of 1988 on the file of District Munsif, Kota of Nellore District are the appellants. The 2nd appellant died, and then the appellant Nos.4 to 8 brought on record as legal representatives of thedeceased-2 nd appellant. The 1st respondent is the plaintiff in the suit. Originally, the suit was instituted by the 1st respondent/plaintiff against the appellant Nos.1 to 3 for declaration of her title over plaint schedule property, and also for possession of the same from the appellants/defendants.

(2.) The appellant Nos.1 to 3, 2nd respondent, 3rd respondent and the 1st respondent hereinafter referred to as defendant Nos.1 to 5 and plaintiff as arrayed before the trial Court.

(3.) The plaintiff instituted the suit against the defendant Nos.1 to 5 for declaration of her title over plaint schedule property, and also for possession. The plaint schedule property as shown in the plaint, which reads as under: