ATHERULLAH KHAN Vs. ABDUL FATAH FAZIUR RAHMAN KHAN

JUDGEMENT

(1.) The present appeal is directed by the defendants against the judgment and decree dtd. 18/10/2022 in O.S.No.88 of 2013 (hereinafter will be referred as 'impugned judgment') on the file of learned IV Additional District Judge, Mahabubnagar (hereinafter will be referred as 'trial Court'), whereby the suit of the plaintiff to declare him as owner of the suit schedule property and recovery of possession, was decreed.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the learned IV Additional District Judge, Mahabubnagar.

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