MAHABOOBALI PASHA Vs. RAHAMATUNNISA

JUDGEMENT

(1.) Defendants 7 to 9 in O.S. No. 66/82 on the file of Additional Subordinate Judge, Guntur, aggrieved by the Decree and Judgment made therein preferred A.S. No. 335/97. Likewise, the unsuccessful 2nd defendant being aggrieved of the said Decree and Judgment preferred A.S. No. 371/97. The appellant/2nd defendant in A.S. No. 371/97 was shown as 4th respondent in A.S. No. 335/97. Respondents 4, 5 and 6 in A.S. No. 335/97 died and the legal representatives were brought on record as respondents 12 to respondents 22 by virtue of an order dated 1-10-2007 made in A.S.M.P. Nos. 930, 2055 and 2053/2007. The legal representatives of the deceased 4th respondent were shown as respondents 21 and 22 and the legal representatives of the 6th respondent were shown as respondents 15 to 20. Likewise, the legal representatives of the 5th respondent were shown as respondents 12 to 14.

(2.) In A.S.M.P. No. 1950/2007 in A.S. No. 335/97, partial compromise was recorded on 2-11-2007 as hereunder:

(3.) Heard Sri Ramesh Sagar, the learned Counsel representing the appellants 2 and 3 in A.S. No. 335/97 and Sri P. Venkata Reddy, representing 1st appellant and Sri P. Veera Reddy, Counsel representing the contesting respondents/plaintiffs.