B.LAKSHMI Vs. B.VENKATA SUBBAYYAMMA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by the Appellants challenging the decree and judgment, dtd. 19/12/1988 in O.S.No.138 of 1984 passed by the Subordinate Judge, Tadepalligudem [for short "the trial Court"].

(2.) The appellants herein are the plaintiffs and respondents herein are the defendants in O.S.No.138 of 1984.

(3.) The appellants/plaintiffs filed the suit for declaration that the plaintiffs are the rightful owners of the plaint "B" schedule property and to direct the defendants to vacate the plaint "D" schedule property and put the same in possession of the plaintiffs; to direct the defendants to pay the plaintiffs Rs.1,080.00 as damages for use and occupation with interest thereon from the date of suit till payment; to direct the defendants to pay Rs.30.00 per month together with interest from the date of suit till the date of delivery of possession of plaint "D" schedule property to the plaintiffs and for costs of the suit.