BURLA VIJAYALAKSHMAMMA Vs. BIRADAVOLU BALARAMI REDDY

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants 1 to 3 challenging the Decree and Judgment, dtd. 23/2/1996, in O.S. No.144 of 1987 passed by the learned Subordinate Judge, Nellore [for short 'the trial Court']. The Respondents herein are the plaintiff and defendants 4 to 9 in the said Suit.

(2.) The respondent No.1/plaintiff filed a Suit for recovery of a sum of Rs.1,54,000.00 from the defendants 1 to 3 as damages towards market value of the property which he lost through process of law or in the alternative directing the defendants 4, 6 to 9 to pay the same with subsequent interest thereon and for costs of the suit.

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