SILVER JUBLEE CLUB Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed by the plaintiff against the judgment and decree dated 21.11.1994 passed by the Sub-ordinate Judge, Nalgonda in OS No.62 of 1988.

(2.) For the sake of convenience, as this is a first appeal, the parties are referred to as in the suit only viz., 'plaintiff' and defendants'.

(3.) The suit is filed by the Silver Jubilee Club, Deverkonda, which is a society registered under the Andhra Pradesh (Telangana Area) Pubic Societies Registration Act, vide registration No.851 of 1974. It is filed against the State of Andhra Pradesh, the Mandal Revenue Officer, Deverkonda Mandal and 17 other private parties, claiming a declaration of title and perpetual injunction restraining the defendants from interfering with the plaintiff's possession and property viz., the land and the house bearing No.12-205, 12-206 and 12-207 situated in Survey Nos.669 and 670 of Deverkonda Village and the refund of an amount of Rs. 6,566.20 paise from the second defendant. These are the main reliefs claimed. The suit schedule property is described clearly as follows: