D.NARAYANA REDDY Vs. BANDI BIKSHAPATHI

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 15/6/2020 in O.S.No.1062 of 2013 (hereinafter will be referred as 'impugned judgment') passed by the learned VIII Additional District Judge, Ranga Reddy District at L.B.Nagar (hereinafter will be referred as 'trial Court'), the plaintiff 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 appellant to file the present appeal are that, the plaintiff filed suit for declaration, cancellation of documents and for delivery of peaceful and physical possession in respect of suit schedule property against the defendant Nos.1 to 3. The averments of the plaint in brief are as under: