M. MANJULA Vs. GANJAM CHANDRAIAH

JUDGEMENT

(1.) The present appeal is preferred by the defendants against the judgment and decree dtd. 23/1/2013 in O.S.No.65 of 2007, on the file of the Senior Civil Judge at Siddipet, whereby the suit of the plaintiffs seeking declaration of title, recovery of possession and rectification of records of rights in respect of the suit schedule-A land and cancellation of sale deed in respect of schedule-B property against the defendants was decreed except rejecting the prayer for rectification of entries in revenue records.

(2.) The appellants herein are the defendants and respondents herein are the plaintiffs. During the pendency of the appeal, in view of death of defendant No. 3, his legal representatives came on record as appellant Nos. 6 to 9. For the sake of convenience, the parties hereinafter are referred to as they were arrayed in the main suit.

(3.) The brief facts of the case, which necessitated the defendants to file the present appeal, are as follows: Initially, sole plaintiff, Gajam Chandraiah, laid the suit against the defendants. During the pendency of suit, in view of death of sole plaintiff, his legal representatives came on record as plaintiff Nos. 2 to 5 as per orders in I.A. No. 719 of 2009, dtd. 3/12/2008. The averments of the plaint are that plaintiff No. 1, along with five others, purchased the land to an extent of Ac.1.20 guntas, out of Ac.1.22 guntas in Sy. No. 437/E, situated at Toopran Village from its original owner, Chakali Mariala Laxmi under a registered sale deed bearing document No. 1384 of 1992. After partition of the said land among the partners, the plaintiff No. 1 got Ac.0.10 guntas being his share.