ARUMILLI KASI VISWANADHAM Vs. RIMMALAPUDI KRISHNA VENI

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure (for short, 'C.P.C.') is filed aggrieved against the decree and judgment dtd. 14/11/2024 in A.S.No. 14 of 2016 on the file of the Court of learned VI Additional District Judge, Kakinada (for short, 'the first appellate Court'), in confirming the decree and judgment 30/11/2015 in O.S.No. 171 of 2010 on the file of the Court of learned Principal Senior Civil Judge, Kakinada (for short, 'the trial Court').

(2.) The appellant herein is defendant No. 2, respondent No. 1 is plaintiff and respondent No. 2 is defendant No. 1 before the trial Court.

(3.) The plaintiff initiated action in O.S.No. 171 of 2010 on the file of the trial Court with a prayer for declaration of her title and recovery of possession of plaint schedule property by evicting the defendants, for future profits and for suits costs.