SRI VIGHNESWARA SWAMI TEMPLE Vs. K.VENKATARAMA REDDY

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellant/ 1st Respondent / Plaintiff against the Decree and Judgment dtd. 5/12/2000, in A.S.No.21 of 1995 on the file of Subordinate Judge's Court, Tanuka (For short, 'the 1st Appellate Court') reversing the decree and judgment dtd. 30/6/1995, in O.S.No.535 of 1980 on the file of principal District Munsif, Tanuka (for Short, 'the Trial Court').

(2.) The Appellant/1st Respondent is the plaintiff, who filed the suit in O.S.No.535 of 1980 for cancellation of the registered exchange deed dt.28/8/1989 executed by the defendants 1 and 2 in favour of 3rd defendant and for possession of the plaint schedule property to the the plaintiff after evicting the 3rd Defendant, and therefore, for determination of future profits from the date of suit till the date of delivery of possession. The 1st Respondent / Appellant is the 3rd Defendant and Respondents 2 and 3/Respondents 2 and 3 are the Defendants 1 and 2 in the said suit.

(3.) Referring to the parties as they are initially arrayed in the suit in O.S.No.535 of 1980 is expedient to mitigate confusion and better comprehend the case.