NAMA BHUSHAIAH Vs. SK CHITHA BEE

JUDGEMENT

(1.) This appeal is filed against the judgment and decree dated 27-4-2000 made in A.S. No.56 of 1992 on the file of the Court of Additional District Judge, Khammam.

(2.) The appellants herein are the legal representatives of the sole plaintiff. The sole plaintiff Sri N. Bhushaiah filed O.S. No.612 of 1984 on the file of the I Additional District Munsif, Khammam for perpetual injunction against respondent Nos.1 to 4 herein in respect of the suit schedule property admeasuring Ac.3.00 out of Survey No.421 situated at Gundrathimadugu village (Kotha Lalapuram) Khammam Taluq bounded by East: Land of Pasangulapati Appa Rao South : Land of the plaintiff West: Road leading to Gubhagurthi from Pallipadu. North: Land of Sk. Meera out of Sy. No.421.

(3.) The trial Court basing on the pleadings framed two issues which are as follows.