POLAMREDDY VENKATA RAMANA REDDY Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) Claimants Nos.,6 and 7 in L.A.O.P.No.57 of 1990 moved the instant Civil Miscellaneous Appeal under Order 43 Rule 1 of Civil Procedure Code, 1908 (for brevity 'the Code, 1908') impugning the Order dtd. 13/8/2004 in I.A.No.14 of 1998 on the file of the learned Senior Civil Judge, Gudur, filed under Order 9 Rule 9 r/w Sec. 151 of the Code, 1908 seeking to restore the L.A.O.P. to file.

(2.) Heard the submissions of Sri P. Sridhar Reddy, learned counsel for the Appellants/Claimant Nos.,6 and 7 and the learned Government Pleader appearing for the respondent. Perused the material on record.

(3.) Bereft of unnecessary details, the facts leading to preferring this appeal in brief are as follows: