P.T. RAMACHANDRA Vs. B. NARASINGA RAO

JUDGEMENT

(1.) Heard Sri. P.Nataraju, learned counsel for the appellant.

(2.) Unsuccessful plaintiff is the appellant in this second appeal who had filed a suit for injunction in respect of the immovable property, which is a property bearing Janjar No.46 measuring East to West 44 feet on Southern side, 39 feet on Northern side and South to North 80 feet, (hereinafter referred to as 'the suit property'). Out of which 13x10/44 feet, which is the encroached portion specifically described in schedule 'B' to the plaint.

(3.) Suit was numbered as O.S.No.537/2008. Suit on contest came to be dismissed recording the categorical finding that plaintiff failed to prove the lawful possession over the 'B' schedule property to establish that there was an encroachment by the defendants on the 'B' schedule property.