STATE OF A.P. Vs. M LALITHAMMA LOLAMMA

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. 20/9/1999 in O.S.No.30 of 1994, on the file of Senior Civil Judge, Sompeta [for short 'the trial Court'].

(2.) The appellant herein is the 1st defendant; the 1st respondent herein is the sole plaintiff and 2nd respondent herein is the 2nd defendant in O.S.No.30 of 1994. During the pendency of the appeal, the 1st respondent died and her legal representative was brought on record as 3rd respondent and the respondent Nos.4 to 11 were impleaded in the appeal proceedings.

(3.) The plaintiff filed the suit for declaration that the Escheat Proceedings initiated by the Collector, representing 1st defendant-Government are illegal and void; for consequential relief of recovery of plaint 'A to C' schedule properties as detailed in Srikakulam District Gazette published in December, 1984, after ejecting the 1st defendant there from; for recovery of Rs.20,250.00 towards past profits from 1989-90 to 1991-92 at the rate of Rs.6,750.00 per year from plaint 'A' schedule lands from 1st defendant; for future profits and for costs of the suit.