NUVVURU SUBBA REDDY Vs. VERRIBOYINA RAGHAVAIAH

JUDGEMENT

(1.) Defendants in the original suit are the appellants and the present appeal is filed under Sec. 100 of Code of Civil Procedure (C.P.C.) impugning the concurrent judgments of the Courts below. Respondents in this appeal are the plaintiffs before the Courts below.

(2.) The property in controversy is described in the plaint schedule as mentioned below:

(3.) O.S.No.308 of 1985 was filed before learned District Munsif, Gudur by seven plaintiffs on their own behalf and also as representing the village community of Gudur Town. Their claim has been that the plaint schedule property has been customarily used as a burial ground and since the plaint schedule property in parts were subjected to alienations by Gudur Grama Samudaya Bhumula Vicharana Samstha, they filed the suit with the following prayers: