MOHD. SYED BIN MUBARAK Vs. APSRTC

JUDGEMENT

(1.) Assailing the judgment and decree dtd. 17/9/1992 passed by the court of the Subordinate Judge at Karimnagar in O.S.No.91 of 1987, in dismissing the suit filed by the plaintiff for declaration of title and for recovery of possession, the present appeal is filed.

(2.) During the pendency of appeal, the original plaintiff, who is the appellant in this appeal died, and vide order dtd. 25/10/2020 in I.A.No.3 of 2018 inA.S.No.155 of 2000, his legal representatives were brought on record as appellants 2 to 11.

(3.) For the sake of convenience, the parties will be referred to as per their array in the original suit.