LAWS(APH)-2018-1-87

ORUGANTI RAMANAIAH, S/O APPAIAH Vs. NANNAPUNENI GANGADHARA RAO DIED PER LRS S/O AUDAIAH, HINDU, AGED 62 YEARS,R/O. NIDUBROLU, PONNUIR MUNICIPALITY, GUNTUR DISTR

Decided On January 29, 2018
Oruganti Ramanaiah, S/O Appaiah Appellant
V/S
Nannapuneni Gangadhara Rao Died Per Lrs S/O Audaiah, Hindu, Aged 62 Years,R/O. Nidubrolu, Ponnuir Municipality, Guntur Distr Respondents

JUDGEMENT

(1.) The defendant in O.S. No. 42 of 1989 on the file of the Court of the Subordinate Judge, Guntur is the appellant in the present appeal suit, preferred under section 96 of the Code of Civil Procedure.

(2.) This appeal suit is directed against the judgment and decree dated 28.11.1997 passed by the said Court in the said suit.

(3.) First respondent herein instituted the said suit for declaration of title and possession. Plaint schedule property is a house property in an extent of Ac.0-02 cents situated at Nidubrolu, Ponnur Mandal, Guntur District.