CHITTA SHYAM SUNDAER Vs. G.SURYANARAYANA MURTHY

JUDGEMENT

(1.) The present appeal has been filed aggrieved by the judgment and decree in O.S.No.177 of 2013, dtd. 26/6/2019, on the file of the learned Senior Civil Judge, Sangareddy, wherein the suit filed by the appellant No.1-plaintiff against the defendants for declaration and recovery of possession came to be dismissed.

(2.) Sole appellant died during pendency of the Appeal, Appellant Nos.2 and 3 were brought on record as his legal heirs vide order dtd. 11/4/2025 in IA.No.3 of 2025 in AS.No.57 of 2020.

(3.) The appellant No.1 is the plaintiff and the respondents are the defendants in the suit, for convenience sake, the parties are hereinafter referred to as they are arrayed in the suit.