ARITHA GOPALAKRISHNA Vs. MIRYALA VENKATA RADHA

JUDGEMENT

(1.) This CRP is filed against the order dated 3-9-1998 passed by the learned Principal Junior Civil Judge, Anakapalle, in E.P. No.57of 1989 in O.S. No.334 of 1961.

(2.) The petitioner is the 3rd party in O.S. No.334 of 1961. The suit was initially filed in the Court of District Munsif, Visakhapatnam, by late Mityala Suryanarayana, the father of Respondent Nos.1 and 2, for the relief of declaration of title and delivery of possession of the suit schedule property. It was filed against as many as 18 defendants. Respondents 3 to 9 are the legal representatives of the 12th defendant, by name, Vuriti Narayana Rao. The suit was decreed on 19-11-1965.

(3.) After the decree became final, obviously, after appeal and 2nd appeal, Respondents 1 and 2 filed E.P. No.52 of 1989. Ultimately, the possession of the suit schedule property was delivered to them on 15-7-1998.