M.SATYANARAYANA MURTHY Vs. K.RAMALINGA SWAMY NAIDU

JUDGEMENT

(1.) This Second Appeal is filed aggrieved against the Judgment and decree in A.S.No.225 of 1998 on the file of VIII Additional District and Sessions Judge (Fast Track Court), Visakhapatnam dtd. 22/2/2005 confirming the Judgment and decree in O.S.No.795 of 1996 on the file of Principal Junior Civil Judge, Visakhapatnam, dtd. 24/7/1998.

(2.) The appellants herein are the appellants in the lower appellate Court and the defendant(s) in the suit. The respondents herein are the respondents in the lower appellate Court and the plaintiffs in the suit.

(3.) The plaintiffs initiated action in O.S.No.795 of 1996 on the file of Principal Junior Civil Judge, Visakhapatnam, with a prayer to cancel the registered sale deed dtd. 6/7/1988, as the same is obtained by fraud, and for vacant possession of the plaint schedule property after evicting the defendant, him men therefrom and the costs of the suit.