VYTLA VENKATARAO Vs. EDUPUGANTI NARAYANA RAO

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/plaintiffs challenging the Decree and Judgment, dtd. 15/9/2003, in O.S. No.54 of 2000 passed by the learned Senior Civil Judge, Ramachandrapuram [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The appellants/plaintiffs filed the Suit for declaration of right, title and interest of the plaintiffs over the plaint A and B schedule properties and for giving possession of the same to the plaintiffs and the plaintiffs are entitled for past and future profits of plaint schedule properties.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.