G. RADHYA KRISHNA MURTHY Vs. G. SUBBA RAO

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C.'], is filed by the Appellants/defendant Nos.1 and 2 challenging the Decree and Judgment, dtd. 27/3/2006, in O.S.No.03 of 1998 passed by the learned III Additional District Judge, Guntur [for short "the trial Court'].

(2.) The appellants herein are the defendant Nos.1 and 2 and the Respondent No.1 herein is the plaintiff in O.S.No.03 of 1998 and the respondent Nos.2 to 9 are the defendants in the said suit. During the pendency of the appeal, the respondent No.1 died and his Legal Representatives were brought on record as respondent Nos.10 to 14.

(3.) Originally, the respondent No.1/plaintiff herein filed the suit in O.S.No.03 of 1998 against the defendants seeking for declaration of title over the plaint schedule properties and for delivery of possession of Item Nos.2 to 9 of the same and mesne profits from 13/1/1998 onwards over the plaint schedule properties till the delivery of possession of the properties situated at Prattipadu, and for consequential permanent injunction in respect of item No.1 of the plaint schedule house property.