STATE OF A. P. Vs. POLAGALLA PEDDA RAMASUBBAIAH

JUDGEMENT

(1.) This Second Appeal, under Sec. 100 of Code of Civil Procedure, 1908 (for short, 'C.P.C'), has been filed by the Appellants / Respondents 1 to 4 / Defendants against the Decree De and Judgment dtd. 12/11/2001, 12.1 in A.S.No.13 of 1997, on the file of Senior Civil Judge, Nandikotkur,, (for short, 'the First Appellate Court') reversing the Decree and Judgment dtd. 16/7/1997, in O.S.No.114 114 of 1 1994, on the file of Principal District Munsif, Nandikotkur, (for short, 'the Trial Court').

(2.) Respondents 1 to 3 are the Plaintiffs, who filed the suit in O.S.No.114 O.S.No. of 1994 for recovery of Rs.23,140.00 towards compensation amount of plaint 'B' Schedule properties with subsequent interest and for costs.

(3.) Referring to the parties as they are initially arrayed in the suit is practical to mitigate confusion and better comprehend the case.