GARIKAPATI BHAGAVANTHAM Vs. K. VENKAESHWARARO

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant challenging the decree and judgment, dtd. 17/12/1998 in O.S.No.165 of 1985 passed by the I Additional Senior Civil Judge, Vijayawada [for short 'the trial Court'].

(2.) The appellant herein is the plaintiff and respondents 1 to 24 herein are the defendants in O.S.No.165 of 1985. During the pendency of the appeal, the respondents 25 to 31 were brought on record as legal representatives of deceased respondent Nos.6, 7, 11 and 23.

(3.) The appellant / plaintiff filed the suit for declaration that the decree in O.S.No.296 of 1975 on the file of the I Additional Sub Court, Vijayawada, is not binding on the plaintiff and for recovery of possession of the plaint schedule property, including the property alienated to the defendants 2 to 7 by the 1st defendant and for costs of the suit.