APPAM SHANKAR RAO Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Sri Viswanatham, learned Counsel representing the appellants and the learned Government Pleader for Revenue.

(2.) The appellants aggrieved by the reversing judgment made in A.S.No.13 of 1994 on the file of the Subordinate Judge, Suryapet, had preferred the present second appeal.

(3.) The appellants herein - plaintiffs in the suit, instituted O.S.No.408 of 1989 on the file of the District Munsiff, Suryapet, as against the District Collector, Nalgonda and others for declaration of title and perpetual injunction in relation to the plaint schedule property. The Court of first instance on appreciation of evidence of PW1 to PW4, DW1, the then Mandal Revenue Officer, and Exs.A1 to A7 and B1 to B9, ultimately decreed the suit and the matter was carried by way of appeal by the District Collector, Nalgonda and others in A.S.No.13 of 1994 on the file of the Subordinate Judge, Suryapet, and the Appellate Court on appreciation of the evidence available on record ultimately reversed the same, allowing the appeal and hence, the present second appeal.