PANJA SATYANARAYANA Vs. PANJA SURYAKANTHAM

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 26/3/2015 in A.S.No.181 of 2009 on the file of learned II Additional District Judge, Amalapuram, East Godavari District, confirming the judgment and decree dtd. 30/12/2008 in O.S.No.72 of 2000 on the file of learned Senior Civil Judge, Amalapuram.

(2.) The appellant herein is the 2nd defendant, respondents 1 and 2 are the plaintiffs and respondents 3 to 15 are defendants 1 and 3 to 15 in O.S.No.72 of 2000 on the file of learned Senior Civil Judge, Amalapuram.

(3.) The plaintiffs initiated action in O.S.No.72 of 2000 on the file of learned Senior Civil Judge, Amalapuram, with a prayer for seeking declaration of title of the plaintiff over plaint-A schedule properties and to eject the defendants therefrom to deliver possession to the plaintiffs and to order accounting of profits from plaint-A schedule properties from 1/1/1991 till possession was delivered. During the pendency of the suit, the sole plaintiff died on 23/3/2001 and the 2nd plaintiff was added as per orders in I.A.No.427/2001, dtd. 8/3/2004, as legal heir of the deceased 1st plaintiff.