BODDANA PYDAMMA Vs. KILLANA KAMAPPADU

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree dated 12.6.2008 passed by the Senior Civil Judge, Rajam in AS No.11 of 2007 wherein he reversed the decree and judgment dated 7.3.2007 passed by the Junior Civil Judge, Rajam, Srikakulam District in OS No.129 of 2002.

(2.) I have heard the learned Counsel appearing for the appellant and the respondents.

(3.) The brief facts necessary for considering the second appeal may be stated as follows: THE appellant is the daughter of late Thoudu and the first respondent is her brother. According to the appellant, the schedule mentioned property which is an extent of Ac.01.05 cents of land is the self- acquired property of her father and her father sold the said property to her under a registered sale deed on 30.3.2000 and since then she has been in peaceful possession and enjoyment of the schedule mentioned land and the revenue authorities incorporated her name in the revenue records and also issued pattadar pass book after making due enquiry.