G SURYAKUMARI Vs. B CHANDRAMOULI

JUDGEMENT

(1.) Leave granted.

(2.) Defendants-appellants, feeling aggrieved by the judgment and decree pronounced by learned Single Judge of the High Court of Andhra Pradesh at Hyderabad, in respondents' S.A. No. 541/2002 decided on 20.2.2006, are before us challenging the same on variety of grounds.

(3.) Respondents herein as plaintiffs had filed Original Suit No. 5731 of 1994, against the present appellants/ defendants, for the relief of perpetual injunction restraining them from interfering in any manner into their peaceful possession and enjoyment over the Suit Schedule Property to an extent of 1,200 sq. yards forming part of House No. 6-3-584/31/B covered by Survey Nos. 94, 95 and 96 of Ward No. 3 out of 38,382 sq. yards belonging to M/s. Gramodyog Cooperative Housing Society, situated at Khairtabad, Hyderabad.