KAKATI LAXMINARAYANA Vs. NIRMALA MATHA DEVALAYAM

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 10/5/2023 in O.S.No.12 of 2021 (hereinafter will be referred as 'impugned judgment') passed by the learned Agent to Government, Bhadradri Kotthagudem (hereinafter will be referred as 'trial Court'), the plaintiffs preferred the present appeal to set aside the impugned judgment.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The brief facts of the case, which necessitated the appellants to file the present appeal are that, the plaintiff Nos.1 to 4 filed suit for declaration, recovery of possession and perpetual injunction against the defendants in respect of suit schedule property. The averments of the plaint in brief are as under: