(1.) Heard both sides.
(2.) This appeal suit is directed against the judgment and decree, dated 20-12-1996, passed by the Judge, Family Court, Tirupati, decreeing the suit in OS.No.8 of 1996, filed for declaration of title of the plaintiff to the plaint schedule property bearing D.No. 1-6-745-F, with five rooms and electrical fittings, situated at Ward No.1, Indira Nagar, Tirupati Town, and for a consequential direction to the defendant to deliver possession of the same to the plaintiff.
(3.) The appellant is the first defendant, the first respondent is the plaintiff and the second respondent is the second defendant.