AMBASA PEETAMBARSA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The present appeal is filed by the plaintiffs under Sec. 100 of the Code of Civil Procedure, 1908 ("CPC" for short) challenging the judgment and decree passed in R.A.No.35/2007 dtd. 1/6/2012 by the Court of the Senior Civil Judge, Ron ("the First Appellate Court" for short), which confirmed the judgment and decree passed in O.S.No.228/1997 dtd. 30/8/2007 by the Court of the Civil Judge (Jr.Dn.), Ron ("the Trial Court" for short).

(2.) Brief facts of the case are as follows: It is contending that the appellants-plaintiffs are the owners of land bearing R.S.No.287/2B+2A/1, measuring 1 acre 25 guntas situated within the limits of Unachageri village of Ron Taluk.

(3.) It is stated that respondent Nos.1 and 2- defendant Nos.1 and 2 have constructed the Inspection Bungalow on the suit land, without there being any acquisition of the said land. Therefore, the appellants-plaintiffs are contending that the construction of Inspection Bungalow on the suit land is illegal and amounts to encroach upon the property of the appellants-plaintiffs. Therefore, with these contentions the appellants-plaintiffs have filed the suit seeking for declaration and possession.