DISTRICT COLLECTOR Vs. GANDAIAH

JUDGEMENT

(1.) Heard both the Counsel.

(2.) This appeal is filed challenging the judgment and decree dated 4.11.1996 passed by the Court of II Additional Subordinate Judge, Rangareddy District in O.S. No.403 of 1989.

(3.) By the impugned judgment and decree, the Court below decreed the suit filed by the plaintiff for declaration of title in respect of land to an extent of Ac. 14.23 guntas situate at Sy.No.l of Himayathsagar Village, Rajendemagar Mandal, Rangareddy District and also granted. consequential injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the said land. The Court below further directed the 1st defendant - the District Collector, Rangareddy District to mutate the name of plaintiff as pattadar in respect of the suit land in revenue records. Aggrieved by the decreeing of the suit, the defendants in the suit filed this appeal. Hence, the defendants are the appellants.