CHITTURI DURGARAO AND ANOTHER Vs. MADDUKOORI MANIKYAM

JUDGEMENT

(1.) Heard.

(2.) The petitioners are the defendants and the respondent is the plaintiff in OS.No.208/2016 pending before the Prl. Civil Judge and JMFC, Gangavathi. The respondent filed the said suit against the petitioners for permanent injunction in respect of the lands bearing Sy. No. 129/39/AP5 measuring 01 acre 35 gunthas of Sriramnagar village and Sy. No. 26/AP1 measuring 1 acre 18 guntas of Bargur village of Gangavathi taluk. For the purpose of convenience, the parties will be referred to hereinafter as their rank before the trial Court.

(3.) The case of the plaintiff in brief is as follows :