METPALLI MUTHAIAH Vs. METPALLI LASUM BAI

JUDGEMENT

(1.) THIS appeal is filed by defendant Nos. 1 and 2 in O.S.No.2 of 1991 in the suit filed by the 1st respondent -plaintiff having been aggrieved by the judgment and decree dated 15.11.1994 declaring the plaintiff as owner of the suit schedule properties and for perpetual injunction against the defendant Nos.1 and 2 and for costs. The plaint schedule consists of 3 items of immovable property including house of Adilabad District viz., 1) Land bearing S.No.28 of Ac.4 -16 guntas (also known as S.No.28/1) of Dasnapur (vill. & Mandal) with southern boundary remaining land of Ac.2 -00 guntas in S.No.28/1, (2) land bearing S.No.9 of Ac.0 -18 guntas of Mavala (Vill & Mandal) with eastern and southern boundary remaining land of S. No.9 and (3) House with panchayat Door No.3 -4 of Savargaon (Vill. & Mandal).

(2.) BEFORE coming to the grounds of appeal attacking legality and correctness of said decree and judgment allowing the suit claim by the trial Court and what are the points that required for determination on being formulated from rival contentions in this first appeal and its scope, for better appreciation, the factual matrix of the case before trial Court is the following: -

(3.) FROM the pleadings, trial Court framed following issues: -