GANGAPPA Vs. LINGAREDDY

JUDGEMENT

(1.) The captioned second appeal is filed by unsuccessful plaintiff questioning the concurrent findings of the Courts below, wherein the suit filed by the plaintiff seeking relief of declaration and permanent injunction is dismissed.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The plaintiff has filed the present suit asserting title over the suit schedule property. The plaintiff traces his rights in the suit schedule property by contending that the suit schedule property was owned by his maternal grandfather by name, Ganganna. It is specific case of the plaintiff that Ganganna had only one daughter by name Nagamma, who is the mother of the plaintiff herein. The present suit is filed by contending that the defendant has concocted a fictitious document and is trying to interfere in the suit schedule property and hence, the present suit.