V.SUBBAMMA Vs. SURE BUTCHAMMA

JUDGEMENT

(1.) This second appeal under Sec. 100 C.P.C. is filed by defendant Nos.2 to 5 in the suit. Smt. Sure Butchamma was the sole plaintiff in the suit. She is 1st respondent herein and it seems that she died and 2nd respondent was brought on record as her legal representative.

(2.) Since notice before admission was ordered and since learned counsel on both sides appeared and argued the matter before admission, the same has fallen for consideration now.

(3.) O.S.No.790 of 2003 is a suit filed for declaration of title of the plaintiff that she is the owner of the plaint schedule property and consequently to evict the 1st defendant from the suit schedule property and put the plaintiff in possession of the same and for granting mesne profits and for costs and such other reliefs.