KATTA KANAKA DURGA Vs. NUTHALAPATI TRIVENI

JUDGEMENT

(1.) Challenge in this Appeal Suit is to the judgment and decree, dtd. 2/7/2020, in Original Suit No.79 of 2016, on the file of the Court of XI Additional District Judge, Tenali, Guntur District (for short, 'the learned Additional District Judge') where under the learned Additional District Judge decreed the suit of the plaintiffs directing the defendant to vacate the plaint schedule property and deliver possession thereof within one (1) month from the date of decree failing which the plaintiffs are at liberty to execute the decree by due process of law.

(2.) The parties to the Appeal Suit will hereinafter be referred to as described before the trial Court for the sake of convenience.

(3.) The case of the plaintiffs, in brief, according to the averments of the plaint in O.S. No.79 of 2016 on the file of the Court of XI Additional District Judge, Tenali is that the suit schedule property is the self acquired property of one Palaparthi Satyanarayana, S/o. Peda Rama Swami of Islampet, Tenali. The said Satyanarayana had a younger brother by name Palaparthi Venkateswara Rao. The said Venkateswara Rao, during his life time, did not look after his wife and children properly, left them to their fate and used to roam around the roads like an aimless man. Family members of Venkateswara Rao used to suffer for food, clothing and money. On humanitarian grounds, Palaparthi Satyanarayana used to provide food and clothing to the children of his younger brother, though he has knowledge that the family members of his younger brother are disloyal people.