RAAVI SYAMA SUNDARA RAO Vs. YARLAGADDA TATABBAI CHOWDARY

JUDGEMENT

(1.) This second appeal under Sec. 100 of C.P.C. is filed aggrieved against the judgment and decree, dtd. 22/7/2022, in A.S.No.315 of 2018 on the file of the IV Additional District Judge, Kakinada, East Godavari District, in confirming the judgment and decree, dtd. 1/6/2016, in O.S.No.945 of 2011 on the file of the I Additional Senior Civil Judge, Kakinada.

(2.) The appellants 1 and 2 herein are defendants 1 and 3, the 1st respondent is the plaintiff and the 2nd respondent is 2nd defendant in O.S.No.945 of 2011 on the file of the I Additional Senior Civil Judge, Kakinada.

(3.) The plaintiff initiated action in O.S.No.945 of 2011 on the file of the I Additional Senior Civil Judge, Kakinada, with a prayer for declaration of title of plaintiff over plaint-B schedule property and consequential relief for recovery of possession thereof.