U MALREDDY Vs. P A NARAYANA CHANDI

JUDGEMENT

(1.) This second appeal is directed against the judgment of the first additional District Judge, Madanapalle dated 2.8.1989 rendered in A.S.No.288-A of 1985 under which the appeal against the judgment of the Court of the District Munsif, Thamballapalle in O.S.No.7 of 1981 dated 4.12.1985 dismissing the suit has been allowed resulting in decreeing of the suit for declaration of title and perpetual injunction in respect of the suit property.

(2.) The parties shall be referred to as they were arrayed in the trial Court.

(3.) The facts relevant to this appeal may be stated briefly as follows: