RAGHAVENDRA RAO Vs. N VEERAVENKATA RAO

JUDGEMENT

(1.) The appeal is directed against the judgment and decree passed by the learned Principal District Judge, Raichur in R.A. No.22/1997 dated 16.04.2005 confirming the judgment and decree dated 25.07.1997 passed by the Civil Judge (Sr.Dn), Raichur in OS No.74/1990 wherein the suit filed by the plaintiffs was dismissed.

(2.) In order to avoid overlapping and confusion, the parties hereinafter are referred in accordance with their ranks and status as held by them respectively before the trial Court.

(3.) The plaintiffs filed the suit for possession of the suit land bearing Sy.No.216 measuring 19 acres 04 guntas situated at Rampur village of Raichur taluka and also for mesne profits from the defendants from the date of the suit till handing over of possession by the defendants and also for rectification of ROR.