DARGA OF JAMAL SHAH Vs. C.RANGARAO

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. 26/10/1999, in O.S. No.8 of 1985 passed by the learned Principal Senior Civil Judge, Eluru [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The Plaintiff filed the above said suit for possession of plaint schedule mentioned property, for mesne profits of Rs.50,640.00 over the plaint schedule property and for future profits against the defendants.

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