K. RAGHAVAMMA Vs. K.K.MOHAN (DIED)

JUDGEMENT

(1.) This Second Appeal is filed against the judgment and decree dated 11.03.2020 passed in A.S.No.96 of 2016 on the file of VI Additional District Judge, Krishna at Machilipatnam by dismissing the appeal suit and confirming the common judgment and decree dated 21.06.2016 passed in O.S.Nos.95 and 130 of 2008 on the file of I Additional Junior Civil Judge, Machilipatnam.

(2.) The appellant herein is the appellant in the lower appellate Court and plaintiff in O.S.No.95 of 2008. The respondents herein are respondents in the lower appellate Court and defendants in O.S.No.95 of 2008.

(3.) The suit in O.S.No.95 of 2008 is filed by the plaintiff to grant permanent injunction against the defendants and his men restraining them from interfering with the plaintiff 's possession over the plaint schedule property and for costs of the suit.