POLAVARAPU PARASURAMUDU Vs. CHINTALAPUDI LAKSHMI

JUDGEMENT

(1.) This appeal arises out of a common judgment and decree rendered by the Subordinate Judge, Amalapuram in O.S. No.96/81 and 97/81, dated 26-6-1982.

(2.) One Chintalapudi Lakshmi (hereinafter referred to as Lakshmi) and another filed a suit O.S. No.192 of 1977 on the file of Sub-Court, Kakinada seeking a permanent injunction restraining defendant No.1, the Village Munsif of Alavilli Venkatanagaram (hereinafter referred to as A.V. Nagaram), defendant No.2 a resident of Havaladarupadu, defendants 3 to 6, fishermen of Kothachodipallipet, hamlet of A.V. Nagaram, defendants 7 and 8 residents of A.V. Nagaram, who do business in Casurina tope from interfering with the enjoyment of Casurina garden standing in an extent of Ac. 16.00 or so in S.No.1 of Kona village, as she being the owner of the said land.

(3.) Her case is that her father Kodidasu Appalaswamy purchased an extent of 59 acres of seashore land from one Makineedu Veeraraju in whose favour the erstwhile Zamindar of Pithapuram issued a patta for 109 acres of land on 25-7-1946 on payment of Nazarana to the Zamindar under a registered sale deed dated 18-7-1947 and since then her father the Predecessor in interest and herself are in possession and enjoyment of the said land.