VADLAMANNATI VENKATA SATYA SURYANARAYANA MURTHY Vs. MUNICIPAL COMMISSIONER NARSAPUR MUNICIPAL COUNCIL NARSAPUR WEST GODAVARI DISTRICT

JUDGEMENT

(1.) The unsuccessful plaintiff before the lower appellate Court is the appellant and the respondents are the defendants.

(2.) For the sake of convenience, the parties will be referred to as arrayed in the suit.

(3.) The plaintiff filed the suit for declaration of title to the plaint schedule property, for permanent injunction, for grant of a decree to evict the defendants from the plaint schedule property and for delivery of the same and for damages. For the purpose of resolving the controversy, the second defendant is not a necessary party inasmuch as the first defendant-Municipality is the contesting party and disputing the title of the plaintiff and also claiming title over the suit schedule property.