(1.) Defendants 1 to 4, in O.S. No. 101 of 1995 on the file of the Court of the Principal Senior Civil Judge, Kurnool, are the appellants in the present appeal suit, preferred under section 96 of Code of Civil Procedure, 1908 (for short 'the Code').
(2.) The first respondent herein instituted O.S. No. 101 of 1995 for the following reliefs:
(3.) The following are the particulars of the schedule of properties of the present suit: