P.L.V.S.RAO Vs. M.SUMANA

JUDGEMENT

(1.) The A.S. No.1924 of 2003 is filed against the Decree and Judgment, dtd. 21/4/2003, passed in O.S. No.16 of 1996 on the file of the Principal Senior Civil Judge, Eluru. The Plaintiff-Matta Sumana filed the Suit against the Defendants-Parasa Kasivisweswara Rao and 4 others for claiming the relief of declaration of the plaintiff's title to the schedule property and for recovery of the possession along with future profits and for costs. The trial Court decreed the Suit. This Appeal is filed by the appellants/ Defendants 1 and 2 in the said suit questioning the decree and judgment passed by the trial Court.

(2.) The A.S. No.1621 of 2003 is filed against the Decree and Judgment, dtd. 21/4/2003, passed in O.S. No.16 of 1996 on the file of the Principal Senior Civil Judge, Eluru. This Appeal is filed by the appellant/fourth Defendant in the said suit i.e., Poosala Lakshmi Venkata Satyanarayana Rao, questioning the decree and judgment passed by the trial Court. Pending the appeal, the appellant/ fourth defendant was died, his legal representatives were brought on record as appellants 2 and 3.

(3.) The A.S. No.1938 of 2003 is filed by the plaintiff against the Decree and Judgment, dtd. 21/4/2003, passed in O.S. No.16 of 1996 on the file of the Principal Senior Civil Judge, Eluru, for disallowing the costs by the trial Court.