MUDUNURI LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Sri V.V.Satish, learned counsel for the appellants and Sri M.K.Raj Kumar, learned Government Pleader for Appeals for the respondents.

(2.) Challenge in the present Appeal Suit, preferred under Sec. 96 r/w Order 41 Rule 1 of the Code of Civil Procedure,1908, (hereinafter referred as 'CPC') is to the Order and Decree, dtd. 23/10/2008 passed by the Court of the learned Principal District Judge, Visakhapatnam, in unnumbered Original Suit of 2008 (G.R.No.6479, dtd. 16/6/2008).

(3.) The appellant herein instituted the subject suit against the respondents for declaration of tile in respect of the suit schedule land and for consequential relief of recovery of possession of the land. The plaint schedule property is an extent of Ac.2-00 cents of land in Survey No.1/8 of Madhurawada Village, Chinagadila Mandal, Visakhapatnam District.