CHUKKA VENKATADRI Vs. MALLAVARAPU MAHALAKSHMAMMA

JUDGEMENT

(1.) Defendants 2 and 32 in O.S.No.91 of 1983 on the file of Subordinate Judge, Chirala preferred A.S.No.801 of 1995.

(2.) Respondents 1 to 4 in the appeal are the plaintiffs 1 to 4 in the said suit and they had instituted the suit praying for the relief of recovery of possession, which had been decreed.

(3.) A Commissioner was appointed in I.A.No.1450 of 1983 in O.S.No.91 of 1983 and a Report was filed by him, where in the learned Commissioner observed,