DINESH KUMAR MODI Vs. BUDHARAJU SEETHA RAMA RAJU

JUDGEMENT

(1.) The appellants are the plaintiffs in O.S.No.7 of 1996 on the file of District Court, Vizianagaram and the respondents herein are the defendants in the same suit.

(2.) For the sake of convenience, both the parties in the appeal are one and the same.

(3.) The plaintiffs in O.S.No.7 of 1996 before the trial Court filed the suit with a prayer to declare that they are the absolute owners of the plaint schedule property and also for recovery of possession as prayed in the plaint.