G SHYAMLAL Vs. G ISHWARJI AND OTHERS

JUDGEMENT

(1.) This appeal is filed against judgment and decree dated 29.01.1999 in OS.No.49 of 199 which is filed for a declaration of title, recovery of possession, recovery of arrears of rents etc., on the file of the District Judge, Nizamabad.

(2.) For the sake of convenience, the parties are referred to as they are arrayed in the suit.

(3.) The brief facts of the case are as follows: