KOMATLA RANGA REDDY Vs. ANNAVARAPU LASHMI PRASANNA

JUDGEMENT

(1.) THIS Court on 23-4-1999 made the following order: "admit in view of the substantial question of law involved in Ground Nos. 1, 2 and 3 of the memorandum of appeal. "

(2.) THE substantial questions of law specified under Ground Nos. 1, 2 and 3 read as hereunder:

(3.) FIRST respondent in this appeal, as plaintiff in the suit, instituted the suit O. S. No. 89 of 1982 on the file of the Subordinate judge, Chirala, praying for the relief of declaration of plaintiff's title to the plaint schedule property and for delivery of possession and for mesne profits. Written statement was filed and on settlement of issues the learned Subordinate Judge recorded the evidence of P. Ws. 1 to 6, D. Ws. 1 to 5 and marked Exs. A-1 to A-26, Exs. B-1 to b-3 and came to the conclusion that the plaintiff was entitled to the reliefs as prayed for and decreed the suit. Aggrieved by the same defendants 3 and 4 carried the matter by way of appeal A. S. No. 34 of 1994 on the file of the Additional District Judge, Ongole and the appellate court confirmed the decree and judgment of the court of first instance and dismissed the appeal. Aggrieved by the same the present second appeal is preferred.