ABDUL SATTAR Vs. MOHAMMED HASSNUDDIN

JUDGEMENT

(1.) The instant is an appeal under Sec. 96 of the Civil Procedure Code, 1908. The challenge is to the judgment and decree dtd. 1/5/2020, in O.S.No.1542 of 2013, passed by the Hon'ble V Addl. District & Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) Heard Mr. M.S. Srinivasa Iyengar, learned Senior Counsel, representing Mr. K. Harish Kumar, learned counsel for the appellants / defendant Nos.2 to 13 and 15 and L.Rs.of defendant Nos.1 and 14; and Mr. M.V.S. Suresh Kumar, learned counsel, representing Mr. P. Lakshma Reddy, learned counsel for respondents / defendant Nos.9, 11 and 12.

(3.) The appellants herein are the defendant Nos.2 to 13 and 15 and L.Rs.of defendant Nos.1 and 14; and the respondents herein are the plaintiffs and defendant Nos.16 to 20 before the Trial Court. For convenience, the parties are hereinafter referred to with their rank before the Trial Court.