RAYACHOTY ANJANEYULU Vs. ANAMALA BASAMMA

JUDGEMENT

(1.) This appeal is preferred under Section 96 of CPC by the defendants. The respondent is the plaintiff.

(2.) The respondent laid the suit for relief of declaration of her right, title and interest to the plaint schedule property and for perpetual injunction against the appellants, restraining them from interfering with her peaceful possession and enjoyment of the same.

(3.) The plaint schedule property is a dry land in Survey Number 63/1 of Ac.0.60 cents, Kummari Palli village in Rayachoti Mandal, Kadapa District, with a RCC building. It shall be referred to hereinafter as "the suit property".