KAMBHAMPATI BHASKARA SESHACHALA SRINIVAS Vs. DEVARAKONDA MAHA LAKSHMI

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'] is filed by the Appellant/plaintiff challenging the Decree and Judgment, dtd. 24/4/2000, in O.S. No. 65 of 1994 passed by the learned Senior Civil Judge, Narsapur [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The appellant/plaintiff filed a Suit for declaration of plaintiff's title to the plaint schedule property, for possession of the same, for past profits to a tune of Rs.9,000.00 and for future profits from defendants 1 to 3.

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