HAFIZUNNISA BEGUM Vs. A P HOUSING BOARD

JUDGEMENT

(1.) THE unsuccessful plaintiffs in O. S. No. 509 of 1995 on the file of the IV Senior civil Judge, City Civil Court at Hyderabad had preferred the present appeal.

(2.) THE Andhra Pradesh Housing Board, represented by its Chairman 1st Respondent herein is the defendant in the said suit. Rajesh Kumar Agarwal and Ramanlal agarwal who are Respondents 2 and 3 were impleaded as parties to this appeal by order dated 27-11-2008 in C. C. A. M. P. No. 772 of 2008. The said suit was filed for declaration of title of the appellants/plaintiffs herein relating to the plaint schedule property and for delivery of possession and for other appropriate reliefs.

(3.) THE trial Court in the light of the respective pleadings of the parties having settled the issues recorded the evidence of p. W. 1 and D. W. 1 marked Exs. A-1 to A-32, exs. B-1 to B-21 and ultimately came to the conclusion that the appellants/plaintiffs are not entitled to any of the reliefs prayed for and accordingly, dismissed the suit. Aggrieved by the same the unsuccessful plaintiffs had preferred the present c. C. C. A. No. 158 of 1998.