BUDDANA SUBBA RAO Vs. MARING TATALU

JUDGEMENT

(1.) The Civil Revision Petition is filed against the judgment and decree of learned Principal District Munsif, Tadepalligudem in O.S. No.477 of 1994.

(2.) The petitioner is the defendant. Plaintiff filed the suit under Section 6 of the Specific Relief Act seeking the possession of the suit schedule property. It is the case of the plaintiff that they have been in possession and enjoyment pf the suit schedule property for a long time and however on 29-10-1986 they were dispossessed without any authority of law. Therefore, they sought for judgment and decree for repossession of the suit schedule property. The matter was contested by the defendant. However, the lower Court basing on the pleadings available on record framed the following issues:

(3.) The lower Court held that the suit was filed within 6 months and that the plaintiff was entitled for decree as prayed for. Aggrieved by the said judgment and decree the present C.R.P. is filed by the defendant.