KURICHETI KANNAMMA Vs. INDURU VENKATESWARULU

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 10/10/2023 in A.S.No.2 of 2021, on the file of learned III Additional District Judge, Nellore, confirming the Judgment and decree, dtd. 3/12/2020 in O.S.No.741 of 2014, on the file of learned Principal Senior Civil Judge, Nellore.

(2.) The appellants herein are the defendants 1, 3 to 5, the respondents 1 and 2 herein are the plaintiffs 1 and 2 and the 3rd respondent herein is the 2nd defendant in O.S.No.741 of 2014, on the file of learned Principal Senior Civil Judge, Nellore.

(3.) The plaintiffs initiated action in O.S.No.741 of 2014, on the file of learned Principal Senior Civil Judge, Nellore, with a prayer for declaration of their right and title to the plaint schedule property, mandatory injunction, recovery of possession, and sale deeds executed by 4th defendant, 3rd defendant in favour of 1st and 5th defendants, General Power of Attorney executed by 5th defendant in favour of 4th defendant are declared as null and void as prayed for.