KOLASANI RAMULU Vs. JAGARLAMUDI REDHAKRISHNA MURTHY

JUDGEMENT

(1.) This appeal is filed against the judgment and decree dated 28-08-1990 in A.S.No. 52 of 1984 on the file of learned IV Additional District Judge, Guntur, setting aside the judgment and decree of learned V Additional Munsif Magistrate, Guntur, in O.S.No. 332 of 1978 dated 27-02-1984 and remanding the matter to the trial court for fresh disposal of the suit after giving opportunity to both the parties.

(2.) The original appellant-plaintiff since died, his legal representatives i.e., appellants 2 and 3 were brought on record by order dated 27-11-2001 in C.M.P. No. 21179 of 1999 passed by this Court.

(3.) The original plaintiff is the appellant. He instituted a suit in O.S.No. 332 of 1978 on the file of V Additional Munsif Magistrate, Guntur for declaration of title and recovery of the possession of suit schedule property and in the alternative, for a decree against defendants 1 to 3 for recovery of Rs. 2.214/-.