S.ANNAPOORNA Vs. S.SATYANARAYANA MURTHY

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure is filed aggrieved by the judgment and decree, dtd. 14/9/2015, in A.S.No.94 of 2006, on the file of the III Additional District Judge, East Godavari District at Kakinada, reversing the judgment and decree, dtd. 16/2/2006, in O.S.No.59 of 2000, on the file of the II Additional Senior Civil Judge, Kakinada.

(2.) The plaintiffs initiated action in O.S.No.59 of 2000, on the file of the II Additional Senior Civil Judge, Kakinada, with a prayer for declaration of title over the plaint schedule property and subsequent possession and for damages.

(3.) The learned II Additional Senior Civil Judge, Kakinada, dismissed the suit. Felt aggrieved thereby, the unsuccessful plaintiffs in the above said suit filed the aforesaid appeal before the First Appellate Court. The learned III Additional District Judge, East Godavari District at Kakinada, allowed the appeal with costs by reversing the judgment and decree passed by the learned trial Judge. Aggrieved thereby, the defendants in O.S.No.59 of 2000 approached this Court by way of second appeal.