T N KHAMBATI Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) Since these two matters arise out of common order, they are being taken up together for disposal.

(2.) In the appeal and the revision appellants/petitioners are the plaintiffs, who seek to assail common order passed in the main suit and in LA. No.798 of 1998 dated 12-8-1998 on the file of the I Additional Chief Judge, City Civil Court, Hyderabad, allowing an application filed under Order 7, Rule 11 (a) C.P.C. and rejecting the plaint in the suit, as has been filed by them.

(3.) In the suit, the plaintiffs sought for the release of the suit property from attachment and custody from the Defendant Nos.l to 6 and to restore the same to the plaintiffs by duly re-fixing the boundaries as per the panchanama or in the alternative to 1 deliver the land as agreed to 3rd defendant ] vide Memo Dated 2-2-1985; in case of any difficulty in doing so to compensate the plaintiffs by suitable adjustment and allocation of other land nearby or in such other manner as the Hon'ble Court feels just and convenient including delivery of the land mentioned in the panchanama and sketch; to direct Defendants 1 to 6 to render accounts of the income and expenditure during the period of the temporary custody and management; for costs; and for such other reliefs.