ALLADA SATYANARAYANA Vs. KOSARAJU SOBHANAMJALI

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/third defendant challenging the Decree and Judgment, dtd. 4/8/2006, in O.S. No.105 of 2001 passed by the learned Additional Senior Civil Judge (Fast Track Court), Gudivada [for short 'the trial Court']. The Respondents herein is the plaintiffs and other defendants in the said Suit.

(2.) The respondents1 and 2/plaintiffs filed the Suit for (i) directing the defendants 1 and 2 to deposit a sum of Rs.3,84,838. 64.00 paise together with interest on the principal amount of Rs.2,08,970.00 from the date of suit till the date of deposit into a Nationalized Bank in the name of the first plaintiff for her benefit; (ii) directing the third defendant to deposit a sum of Rs.1,78,625.50 paise together with interest on the principal amount of Rs.1,27,000.00 from the date of the suit till the date of realization in the name of the first plaintiff for her benefit; (iii) ejecting the defendants 1 and 2 from the plaint C schedule land and put the same in possession of the maternal grand parent of the first plaintiff and to grant future profits on a separate application filed in that behalf and the second plaintiff claims the recovery of possession of plaint A schedule land from the third defendant together with future profits from the date of plaint and for costs.

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