STATE Vs. VAKATIPUDI PYDITHALLI

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure is filed aggrieved against the judgment and decree, dtd. 24/3/2006 in A.S.No.6 of 2001, on the file of the learned District Judge, Vizianagaram, confirming the judgment and decree, dtd. 14/11/2000 in O.S.No.304 of 1994, on the file of the learned Principal Junior Civil Judge, Vizianagaram.

(2.) The appellants herein are defendants 1 and 2 and the respondents are plaintiffs 1 to 7 in O.S.No.304 of 1994 on the file of the learned Principal Junior Civil Judge, Vizianagaram.

(3.) During the pendency of the second appeal -- the 3rd respondent died and her legal representatives were brought on record as respondents 8 to 10; the 4th respondent died and her legal representatives were brought on record as respondents 11 to 16; the 5th respondent died and her legal representatives were brought on record as respondents 17 to 20; the 6th respondent died and her legal representatives were brought on record as respondents 8 to 10; and as per Court order dtd. 22/12/2021 in I.A.No.2 of 2021, respondents 24 to 27 were brought on record as legal representatives of the deceased respondents 1, 2, 8, 9, 13, 21 and 22.