CHODISETTI SREENIVASA RAO Vs. VASAMSETTI SOMASUNDESWARA RAO

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 24/9/2024, in A.S.No.149 of 2015, on the file of the I Additional Senior Civil Judge, Kakinada, confirming the Judgment and decree dtd. 25/8/2015 in O.S.No.836 of 2007, on the file of the II Additional Junior Civil Judge, Kakinada.

(2.) The appellants herein are the defendant Nos.1 and 2, the respondent Nos.1 to 5 are the plaintiffs and the respondent No.6 is the defendant No.3 in O.S.No.836 of 2007, on the file of the II Additional Junior Civil Judge, Kakinada. During the pendency of appeal suit, the respondent No.3 herien i.e. the plaintiff No.4 in O.S.No.836 of 2007, died and the respondent Nos.7 to 9 herein were brought on record as the legal representatives of the deceased respondent No.3 herein.

(3.) The plaintiffs initiated action in O.S.No.836 of 2007, on the file of the II Additional Junior Civil Judge, Kakinada, with a prayer for declaration and possession of the schedule mentioned property. During the pendency of the suit, the plaintiff No.1 died and the plaintiff Nos.4 to 6 are added as the legal representatives of the deceased plaintiff No.1.