JANGA GOPAMMA Vs. JANGA SRIVENKATA HARINATH

JUDGEMENT

(1.) HEARD Sri Y. V. Srinivasan representing Sri K. Chidambaram, counsel for revision petitioners and Sri Venkateswarlu representing Sri Nimmagadda Satyanarayana, counsel for first respondent.

(2.) THE civil revision petition is filed by the revision petitioners being aggrieved of the judgment dated 21. 02. 2003 made in A. T. A. No. 101 of 1996 on the file of the Appellate Tribunal-cum-Principal District Judge, west Godavari Eluru.

(3.) DURING pendency of A. T. As. the petitioner in A. T. C. Janga Venkata Sitarama Swamy died and Janga Gopamma @ Veeramma, Janga Gopalakrishna Mutiny @ Gopala Rao and Janga Ranganayakamma @ Rangamma, the present petitioners, R-5 to R-7 in A. T. A. No. 101 of 1996 were brought on record as legal representatives of deceased first respondent in the said A. T. A. dated 25. 6. 1997 in l. A. No. 835 of 1997. It is needless to say that the said party was the petitioner in A. T. C. No. 37 of 1986 aforesaid who filed the said A. T. C. praying for eviction. The said legal representatives of the petitioner in A. T. C. No. 37 of 1986 i. e. , R-5 to R-7 in A. T. A. No. 101 of 1996 being aggrieved of the reversal order made by the Appellate Tribunal had preferred the present civil revision petition.