MADDIMSETTY RAMANA KUMARI Vs. MADDIMSETTY NARASIMHA RAO

JUDGEMENT

(1.) Challenge in this CRP at the instance of defendant No.l is to the judgment dated 30.01.2019 in O.S.No.208 of 2015 passed by learned V Additional District Judge, Rajamahcndravaram, whereby plaintiffs suit was decreed and defendants 1 to 3 were directed to vacate the plaint schedule property within one month from the date of judgment and deliver vacant possession of the suit property to the plaintiff.

(2.) For the sake of convenience, the parties herein after will be referred to as they were arrayed before the lower court.

(3.) The factual matrix of the case is thus: