INGUVA SARASWATHI Vs. VADDEMANI SIVARAMAKRISHNARAO

JUDGEMENT

(1.) This Appeal Suit is directed against the judgment and decree, dated 20-04-1996, in O.S.No. 17 of 1989, passed by the Subordinate Judge at Rajampet, Cuddapah District.

(2.) The unsuccessful plaintiff is the appellant herein. The suit was filed for declaration of right and title of the plaintiff and the fifth defendant over plaint A and B schedule properties, for delivery of possession thereof after evicting the defendants 1 to 4 and for mesne profits.

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