VADDE PADMARANI Vs. VENNA NAGESWARA RAO

JUDGEMENT

(1.) THIS second appeal is preferred by defendant No.1 who is aggrieved by the judgment and decree of the lower appellate court reversing the judgment and decree of the trial Court.

(2.) THE respondent No.1/plaintiff filed a suit for injunction being OS No. 914 of 1988 before the I-Addl. District Munsif, Vijayawada with respect to suit schedule property which is described in the plaint schedule as follows,

(3.) THE defendants, on the contrary, claimed that the suit property belonged to the ancestors of defendants 2 to 4. THE defendant No.1 who is contesting the suit claimed that he purchased 48 1/4 sq. yards under a registered sale deed dated 11.5.1987 from defendants 2 and 3 and also purchased another equal extent of 48 1/4 sq. yards from defendant No.4 under a registered sale deed Ex.B2, dated 25.5.1987. THE defendant No.1 also claimed that he received Ex.B3, a link document dated 9.10.1905 along with registered sale deeds, referred to above and on the basis of the said three documents and the evidence of D.Ws. 1 to 4, the defendants asserted title and possession to the suit schedule property.