Madan B. Lokur, J. - (1.) The tenacity and stamina with which the appellants have been litigating for decades must be admired, but nothing else. We will subsequently mention the various proceedings instituted by the appellants which give us this belief.
(2.) The dispute in this appeal pertains to 500 square yards in Survey No.87 of Lingampally Village, Chikkadapally Mandal, Hyderabad District. This area is said to form a part of the total area in Survey No.87 approximating acres 0-34 guntas. The appellants claims to be the owners of the land in question while the respondents are said to be land grabbers who are liable to be evicted.
(3.) Suit No.106 of 1967 was filed by the predecessors-in-interest against the predecessors of the respondents. The litigating parties are referred, for convenience, as appellants and respondents, regardless of who their predecessors in interest were. In this suit, a claim was made for 20 square yards of land from Survey No.87. In the paper book, the extent of land appears at one place to be 33.5 square yards. Be that as it may, the suit was dismissed on merits by the Trial Court on 29th March, 1975 and it was held that the appellants had not been able to prove their title to the suit land and the boundaries had not been specifically stated. It is important to note that one of the findings given by the Trial Court in the judgment is that the respondents had a house on the land in dispute.;