KANDREGULA RAMA BABU Vs. KONDAPALLI VENKATA LAKSHMI

JUDGEMENT

(1.) Heard Sri Prabhala Raja Sekhar, learned counsel for the petitioners.

(2.) The petitioners are the defendants 6 to 9 in O.S.No.28 of 2014 on the file of the X Additional District Judge at Anakapalli.

(3.) The plaintiffs/respondents 1 to 4 filed O.S.No.12 of 1988, which was renumbered as O.S.No.28 of 2014. The suit is for recovery of possession of the plaint schedule properties along with the structures constructed thereon after eviction of the defendants as also for cancellation of the sale deeds in their favour.