KONERU BHASKARA RAO Vs. YARLAGADDA HARITHA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 4/8/2011 in A.S.No.80 of 2007 on the file of the VIII Additional District and Sessions Judge (Fast Track Court), Vijayawada, Krishna District, in setting aside the Judgment and decree dtd. 24/11/2006 in O.S.No.1077 of 2002 on the file of the II Additional Junior Civil Judge, Vijayawada.

(2.) The appellant herein is the defendant and the respondents 1 and 2 herein are the plaintiffs 1 and 2 in O.S.No.1077 of 2002 on the file of the II Additional Junior Civil Judge, Vijayawada.

(3.) The plaintiffs 1 and 2 initiated action in O.S.No.1077 of 2002 on the file of the II Additional Junior Civil Judge, Vijayawada, with a prayer for the relief of declaration that the sale deed dtd. 25/6/2001 is void and is not binding on the plaintiffs and for costs of the suit.