In The Circumstances vs Unknown
2022 Latest Caselaw 8956 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.S.A.No.1228 of 2003

                     PROCEEDING SHEET

Sl.    DATE                            ORDER                          OFFICE
No.                                                                    NOTE
14  23-11-2022   BSS, J

                       In the result, Second Appeal is allowed.
                 Consequently decree and Judgment in AS.No.
                 02 of 2003 dated 07-08-2003 on the file of
                 Senior Civil Judge, Pithapuram are set aside.
                 The decree and Judgment dated 30-10-2002 in
                 O.S.No.195 of 1990 is restored.
                       In the circumstances, the parties are
                 directed to bear their own costs.
                       Consequently, miscellaneous petitions if
                 any, stands closed. The interim stay if any
                 granted is hereby vacated.
                       At   request    of   learned   counsel   for
                 Respondents, time is granted up to 28-02-2023

for Respondents to vacate from the plaint schedule property and deliver possession of the property to the Appellant/Plaintiff herein failing which, the Appellant can recover the same by due process of law.

(Vide Separate Order)

________ BSS, J GRL