V.BHASKAR REDDY Vs. KONDAPURAM RAMI REDDY

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 20/8/2007 in A.S.No.9 of 2005 on the file of learned Principal District Judge, Kurnool, confirming the Judgment and decree dtd. 1/10/2004 in O.S.No.1089 of 2000 on the file of learned Principal Junior Civil Judge, Kurnool.

(2.) The appellant herein is the plaintiff and the respondent herein is the defendant in O.S.No.1089 of 2000 on the file of learned Principal Junior Civil Judge, Kurnool.

(3.) The plaintiff initiated action in O.S.No.1089 of 2000 on the file of learned Principal Junior Civil Judge, Kurnool, with a prayer for seeking declaration of title of the plaintiff to the suit schedule lands, for delivery of possession of the suit schedule lands from the 1st defendant, for recovery of past mesne profits of Rs.10,000.00 from the 1st defendant, for future mesne profits from the 1st defendant and for costs of the suit. Initially, the plaintiff filed the suit against the defendants 1 and 2. Subsequently, the suit against the 2nd defendant was dismissed as abated on 25/9/2003.