ROUTU SIVUDUNAIDU Vs. PANDRANKI LAXMINARAYANAMMA

JUDGEMENT

(1.) The appellants herein, who are the defendants in the Court below, by way of this appeal seek to assail the judgment and decree dated 18.4.1994 in A.S. No.3 of 1990 on the file of the Court of Subordinate Judge, Rajam, allowing the appeal at the instance of the respondent/ plaintiff and setting aside the dismissal of the suit as per the judgment and decree dated 31.7.1989 in O.S. No.219 on the file of the Court of District Munsif, PalaJconda.

(2.) Heard Sri Rama Rao Ghanta, learned Counsel appearing for the appellants, Sri Gade Venkateswara Rao and Sri Venkateswara Rao Gudapati, learned Counsel appearing for the respondent.

(3.) The facts, which arose in these proceedings, are that the respondent/ plaintiff filed a suit for recovery of possession of the suit schedule property after ejecting the appellants/defendants and further consequential reliefs.