BALIJEPALLI RAJA SEKHAR Vs. GORLE VENKATA PRASADA RAO

JUDGEMENT

(1.) The defendant in the suit filed the above second appeal against the judgment and decree dtd. 22/8/2022 in O.S.No.100 of 2014 on the file of Additional Judge (Senior Division), Srikakulam confirmed by the judgment and decree dtd. 25/2/2025 in A.S.No.13 of 2023 on the file of Special Judge for Trial of Cases under SCs & STs (POA) Act-cum-IV Additional District Judge, Srikakulam.

(2.) For brevity, the parties herein are referred to as per their status in the suit.

(3.) The deceased 1st plaintiff filed suit O.S.No.100 of 2014 against the defendant seeking eviction. Pending the suit, the sole plaintiff died, and his son, being the legal representative, came on record as 2nd defendant.