AHMED KHAN DIED Vs. M. ANJAIAH DIED

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the Appellants herein challenging the order dt.15.07.2019 passed in Interlocutory Application No.855 of 2019 in Original Suit No.4 of 2004 on the file of Principal District Judge, at L.B. Nagar, Ranga Reddy District.

(2.) The appellants herein are plaintiff nos.2 to 5 in the above suit, and legal representatives of the deceased-sole plaintiff.

(3.) The said suit was filed by appellants against respondents for declaration of their title to the suit schedule property, to declare that a compromise decree and final decree passed in Original Suit No.180 of 1987 on the file of Principal Senior Civil Judge, Ranga Reddy District is not binding on the appellants; and for a perpetual injunction restraining respondents from interfering with the peaceful possession and enjoyment of appellants over the suit schedule properties.