J. IFTHAKAR HUSSAIN Vs. GULLA BASHA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure is filed aggrieved against the judgment and decree, dtd. 29/11/2024, in A.S.No.37 of 2013, on the file of the II Additional District Judge, at Adoni, Kurnool District, confirming the judgment and decree, dtd. 3/6/2013, in O.S.No.111 of 2009, on the file of the Senior Civil Judge, Adoni, Kurnool District.

(2.) The plaintiffs initiated action in O.S.No.111 of 2009, on the file of the Senior Civil Judge, Adoni, Kurnool District, with a prayer for declaration of their right and title over the plaint schedule property and for recovery of possession, and for arrears of rent and for costs.

(3.) The O.S.No.111 of 2009, on the file of the Senior Civil Judge, Adoni, Kurnool District, partly decreed the suit with proportionate costs. Felt aggrieved of the same, the unsuccessful defendants in the above said suit filed the aforesaid appeal before the first appellate Court. The learned II Additional District Judge, at Adoni, Kurnool District, dismissed the appeal with costs by confirming the judgment and decree passed by the learned trial Judge. Aggrieved thereby, the defendants approached this Court by way of second appeal.