VIDYA SAGAR Vs. RAM KISHAN SINGH

JUDGEMENT

(1.) THE unsuccessful plaintiff in O.S.No.1325 of 2001 on the file of VIII Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad, is the appellant herein. The suit was originally filed against the respondents 1 to 4 herein, who are Defendant Nos. 1 to 4 in the suit. During the pendency of the suit Defendant No.1 died, and vide Orders in I.A.No.166 of 2003 dt. 13.8.2003 his Legal Representatives were impleaded as Defendants 5 to 8. Subsequently, Defendant No.3 also died and her Legal Representatives were impleaded as Defendant Nos.9 to 15, vide Orders in I.A.No.449 of 2005, dt. 22.12.2005.

(2.) THE suit was filed for delivery of vacant possession of suit schedule property, comprising of House bearing No.14 -10 -595, Lower Dhoolpet, Hyderabad.

(3.) BASING on the above pleadings, the following issues were framed by the trial Court for trial: