P. APPA RAO Vs. S. JAGGA RAO

JUDGEMENT

(1.) A.S.No.2137 of 2004 under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by plaintiffs in O.S.No.102 of 1999 against the decree, dtd. 11/2/2004 passed in O.S.No.102 of 1999, on the file of VII Additional District Judge (Fast Track Court), Visakhapatnam.

(2.) The appellants in A.S.No.2137 of 2004 are the plaintiffs in O.S.No.102 of 1999 and they are the defendants in O.S.No.150 of 1999 whereas the appellants in A.S.No.2138 of 2004 are the defendants in O.S.No.150 of 1999 and they are the plaintiffs in O.S.No.102 of 1999. All the parties in two appeals will be referred to as they are arrayed before the Trial Court.

(3.) The suit, O.S.No.102 of 1999, is filed by the appellants/plaintiffs for seeking relief of declaration of title and consequential relief of permanent injunction restraining the defendants and their men from ever interfering with the plaint schedule property and also sought for the relief of cancellation of registered sale deed Ex.B.2, dtd. 10/7/1978.