RAMAKRISHNA REDDY Vs. BALAIAH

JUDGEMENT

(1.) This is an appeal preferred by defendants 1 and 16 against the judgment and decree in O.S.No. 50/78 on the file of Sub-Court, Gudur, dated 8-3-1979.

(2.) The above suit and O S.No. 10/78 were disposed of together by a common judgment by the learned Subordinate Judge. The four plaintiffs in O.S. No- 50/78 are arrayed as defendants 5 to 60 in O. S. No. 10/78. Defendants 1, 14 and 16 in O.S.No. 50/78 are respectively defendant No. 7, plaintiff and D. 8 in O.S.No. 10/78. There is no appeal by the present appellants who are defendants 7 and 8 in O.S.Np. 10/78 against the judgment and decree therein. The appellants have however preferred an appeal only against the judgment and decree in O.S.No. 50/78.

(3.) In the present suit O.S.No. 50/78 the plaintiffs have sought for a declaration of their title to the plaint schedule land and for delivery of possession thereof and for payment of mesne profits from the date of suit till the date of delivery of possession and costs. The subject matter of the suit consists of two items. The first item is an extent of Ac. 0-08 cents and the second item is of Ac. 2-07 cents. The land is situated in Kuchiwada village Gudur Taluk, Nellore District. The suit originally filed on 1-8-74 was valued at Rs. 483-75 for the purpose of jurisdiction. Subsequently it was transferred to Sub-Court, Gudur.