LAKKINENI RAMESH Vs. LAKKINENI SURYANARAYANA

JUDGEMENT

(1.) This Appeal is filed by the appellant-defendant aggrieved by the judgment and decree passed in O.S.No.28 of 2010, dtd. 17/12/2019 by the Principal District and Sessions Judge at Khammam.

(2.) The appellant is the defendant and the respondent is the plaintiff. For the sake of convenience, the parties will be hereinafter referred to as plaintiff and defendant.

(3.) Plaintiff has filed suit for declaration of title and recovery of possession under Sec. 5 of Specific Relief Act, 1963. The prayers in the plaint are a) the plaintiff be declared as owner of the suit schedule property b) the defendant be directed to deliver vacant possession of the suit schedule property to the plaintiff c) if the defendant fails to deliver the vacant possession of the suit schedule property to the plaintiff, the Hon'ble Court may be pleased to evict the defendant and put the plaintiff in vacant possession of the suit schedule property d) costs of the suit may be awarded e) any other relief or reliefs for which the plaintiff is entitle to and the Hon'ble Court deems fit and proper under the circumstances.