(1.) This second appeal is directed against the judgment and decree dtd. 6/12/1999 in A.S.No.62 of 1997 on the file of the Court of I Additional District Judge, Ranga Reddy District (for short, 'lower appellate Court'), wherein and whereby the judgment and decree dtd. 17/4/1997 in O.S.No.74 of 1978 on the file of the Court of Principal District Munsif, West & South, Ranga Reddy District (for short, 'trial Court'), was confirmed. The appellants have filed said suit for declaration of title and prohibitory injunction.
(2.) Originally, appellant Nos.1 to 14 herein filed the suit for declaration of title and to pass restraint order against respondent No.1 herein from imposing and collecting 'Sivai Jamabandi' in respect of land admeasuring Ac.84-30 guntas in Sy.No.46, situated at Rayadurg Village (Paigah), Hyderabad West Taluk (hereinafter, it is referred to as 'suit property'). The trial Court dismissed the said suit vide judgment dtd. 17/4/1997. Challenging the same, A.S.No.62 of 1997 was filed and the said appeal was also dismissed by the lower appellate Court. Challenging the same, the present second appeal is filed.
(3.) For the sake of convenience, the parties hereinafter are referred to as they were arrayed in the suit. The word 'plaintiffs' includes their successors-in-interest either in the array of plaintiffs or defendants, who are sailing with the original plaintiffs. The words 'unofficial defendants' mean and include original private defendants and subsequently impleaded parties, who are sailing with unofficial defendants.
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