MARRI VENKATA LAKSHMI Vs. KALVAKOLLU HARINADHA RAO

JUDGEMENT

(1.) This appeal is preferred under Section 100 CPC against the judgment of the Court of the learned Senior Civil Judge, Mangalagiri in A.S.No. 55 of 2011 dated 25.06.2013 reversing the decree and judgment of the Court of the learned Principal Junior Civil Judge, Mangalagiri in O.S.No.1 of 2008 dated 12.10.2011.

(2.) The defendants are the appellants. The plaintiff in the suit is the respondent and he was the appellant in A.S.No.55 of 2011 in the first appellate Court, while the appellants herein were the respondents therein.

(3.) The respondent laid the suit initially against Sri Pidugu Srinivasa Rao and the 1st appellant Smt. Marri Venkata Lakshmi for grant of permanent injunction restraining them from interfering with his alleged possession and enjoyment of the plaint schedule property. Sri Pidugu Srinivasa Rao died during pendency of the suit and his legal representatives being the appellants 2 to 5 were brought on record as the defendants 3 to 6 respectively.