SURESH NAMDEORAO Vs. MEENA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal forthwith by the consent of learned advocates for the respective parties.

(3.) In this second appeal, the challenge is to the judgment and decree, dtd. 24/11/2017, passed by the learned District Judge-8 Amaravati, whereby the learned District Judge dismissed the appeal filed by the appellant-plaintiff and confirmed the judgment and decree dtd. 10/4/2012, passed by the Trial Court, whereby the suit filed by the appellant-plaintiff seeking a declaration, permanent injunction and possession of a portion of the suit premises was dismissed.