GANGADHARA REDDY Vs. G.RAMAKRISHNAPPA

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the appellants.

(2.) The suit is filed for the relief of permanent injunction and both the Courts have comes to the conclusion that the plaintiffs are in possession of the suit schedule property and granted the relief of permanent injunction and hence, this second appeal is filed against the concurrent finding of both the Courts.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that the suit schedule property belongs to them and they are the absolute owners and they are in peaceful possession and enjoyment of the suit schedule property which was acquired under inheritance and katha of the suit schedule property is also standing in their names. It is contended that they are in possession of the suit schedule property by putting haystack, manure pit and tethering cattle includes dumping size stones for fencing around the suit schedule property. It is further contended that the defendants have no manner of right, title, interest or possession over the suit schedule property and they are totally strangers to suit schedule property and unnecessarily interfering and trying to disposes them from their peaceful possession and enjoyment of the suit schedule property in the first week of January, 2014 and the plaintiffs resisted their acts but it went vain. Hence, filed the suit for the relief of permanent injunction.