CHENNA BHOOLAKA Vs. INTI RAMULAMMA

JUDGEMENT

(1.) This is plaintiff's appeal under Sec. 100 C.P.C. Respondents are the defendants in the suit. During the pendency of the appeal, the sole appellant/plaintiff died. Her legal representatives were brought on record as appellant Nos.2 to 6 by an order dtd. 25/4/2023 in I.A.No.3 of 2023. Respondent No.1/defendant No.1 died and respondent Nos.2 to 5, who are already on record, were shown as her legal representatives. Respondent Nos.2, 5 and 6/defendant Nos.2, 5 and 6 also died. Their legal representatives were brought on record as respondent Nos.7 to 10, 11 to 13 and 14 and 15 respectively by an order dtd. 9/7/2013 in S.A.M.P.No.1908 of 2008.

(2.) On 20/10/2000 a learned Judge of this Court admitted this second appeal on the following substantial questions of law:

(3.) Sri Srinivas Emani, the learned counsel for appellants and Sri Y.Srinivasa Murthy, the learned counsel for respondents submitted arguments.