M.S. Ramachandra Rao, J. - (1.) THIS appeal is filed challenging the judgment and decree dated 8.11.1993 in OS No. 37 of 1990 on the file of the II Addl. District Judge, East Godavari, at Rajahmundry. The appellant is the plaintiff in the above suit. Originally the suit was filed as OS No. 214 of 1981 on the file of the Subordinate Judge, Rajahmundry. It was later transferred to the Court of the II Addl. District Judge, East Godavari District at Rajahmundry and renumbered as OS No. 37 of 1990.
(2.) THE said suit was filed for a declaration of title and recovery of possession of plaint 'A' and 'B' schedule properties and to hold the sale deed Ex.A3 dated 23.1.1981 as void and for costs. At the time of the filing of the suit, item No. 1 of plaint 'A' schedule is in possession of 1st defendant/1st respondent; item Nos. 2 and 3 of plaint 'A' schedule were in possession of defendant Nos. 2 and 3; and plaint 'B' schedule/house was in possession of 2nd defendant.
(3.) PENDING appeal, the appellant died and his legal representatives are brought on record as appellants Nos. 2 to 7. The 3rd respondent died pending appeal and respondent Nos. 4 to 6 were brought on record as his legal representatives. The 2nd respondent also died pending appeal and respondent Nos. 7 to 13 were brought on record as his legal representatives.;