Y PEDDAKKA Vs. K GANGANNA

JUDGEMENT

(1.) This second appeal under Sec. 100 of C.P.C is filed aggrieved against the judgment and decree, dtd. 15/6/2018, in A.S.No.66 of 2013 on the file of the I Additional District Judge, Anantapuramu, in confirming the judgment and decree, dtd. 6/6/2013, in O.S.No.316 of 2005 on the file of the Additional Senior Civil Judge, Anantapuramu.

(2.) The appellant herein is the plaintiff and the respondent Nos.1 to 5 are the defendants in O.S.No.316 of 2005 on the file of the Additional Senior Civil Judge, Anantapuramu. The respondent No.1 herein died during the pendency of the appeal and the respondent Nos.6 to 8 herein are added as the legal representatives of the deceased respondent No.1.

(3.) The plaintiff initiated action in O.S.No.316 of 2005 on the file of the Additional Senior Civil Judge, Anantapuramu, with a prayer for declaration of plaintiff's title over suit schedule mentioned property against the defendant No.1, demolition of structures by way of mandatory injunction or alternatively if the defendant Nos.2 to 5 have no title to convey the suit schedule property in favour of plaintiff, ordered for refund of amount of Rs.2,60,765.00 with interest @ 24% per annum from the date of suit to till the date of realization of the same and for costs of the suit.