CHIKKATHAYAMMA Vs. JAYAMMA AND ORS.

JUDGEMENT

(1.) THIS Regular Second Appeal is filed by the unsuccessful plaintiff whose suit for declaration of her title over suit schedule 'A' property and for mandatory injunction to demolish the building constructed in 'B' schedule property and for consequential relief of permanent injunction to restrain the defendants from interfering with 'A' schedule property has been dismissed.

(2.) BOTH the Courts below have concurrently found that plaintiff has failed to establish his title over 'A' schedule property and his claim for demolition of 'B' schedule property.

(3.) PLAINTIFF earlier filed O.S. No. 153/1989 and failed to get an order of injunction. Appeal filed against the said order was also dismissed. Therefore, she withdrew the said suit and filed this suit for permanent and mandatory injunction.