Dr. Shameem Akther, J. - (1.) The defendants 2 to 8 in Original Suit No.133 of 1990, on the file of the Court of District Judge, West Godavari at Eluru (for short, 'the trial Court'), preferred this Appeal, challenging the decree and judgment dated 23.02.1996; wherein the Suit filed by the plaintiff for possession of the plaint schedule property and to grant past mesne profits of Rs. 30,000/- including future profits, was decreed.
(2.) The appellants herein were defendants 2 to 8 and the respondent herein was the plaintiff before the trial Court. During pendnecy of the appeal, 7th appellant herein was died and appellants 8 to 10 were brought on record as her legal heirs, vide order of this Court in A.S.M.P. No. 1721 of 2008, dated 20.8.2008.
(3.) For convenience of reference, the parties hereinafter are referred to as arrayed before the trial Court.;