G.N.RAMACHANDRA REDDY Vs. A.NARAYANA REDDY

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") is filed aggrieved against the Judgment and decree, dtd. 12/4/2012 in A.S.No.155 of 2004, on the file of learned District Judge, Chittoor, Chittoor District, reversing the Judgment and decree, dtd. 13/9/2004 in O.S.No.966 of 1998, on the file of learned III Additional Junior Civil Judge, Chittoor.

(2.) The appellants herein are the defendants 1 and 6 to 8, the 1st respondent herein is the plaintiff and the respondents 2 to 7 herein are the defendants 2 to 5, 9 and 10 in O.S.No.966 of 1998, on the file of learned III Additional Junior Civil Judge, Chittoor. During the pendency of the second appeal, the 1st respondent died and respondents 8 to 10 were brought on record as legal representatives of deceased 1st respondent.

(3.) The plaintiff initiated action in O.S.No.966 of 1998, on the file of learned III Additional Junior Civil Judge, Chittoor, with a prayer for seeking the relief of mandatory injunction directing the defendants to remove the compound wall shown as 'IJFEGHLQ' in the rough sketch raised on the west, east and northern sides of the plaint schedule property and for delivery of possession of the plaint schedule property and also for costs of the suit. Initially, the plaintiff filed suit against the defendants 1 and 2 only. During pendency of the suit, defendants 1 and 2 died and defendants 3 to 10 were brought on record as their legal representatives.