KUNCHALA LAKSHMAMMA Vs. TANNEERU SUBBARATNAMMA

JUDGEMENT

(1.) These two second appeals are inter-related. Hence, they are disposed of through a common judgment. The Appellant as well as some of the Respondents are common to both the proceedings.

(2.) The Appellant filed O.S. No. 339 of 1998 in the Court IV Additional Junior Civil Judge, Ongole, against Tanneeru Subbaratnamma, 1st Respondent in both the second appeals, for the relief of perpetual injunction in respect of the suit schedule property. She stated that she is in possession and enjoyment of the land for the past 20 years and in recognition of her rights, the Government issued DKT patta in her favour. She further pleaded that she raised eucalyptus garden in the assigned land. According to her, the close relations of the 1st Respondent were also granted DKT pattas over an extent of Acs.2.50 cents, each and they are in possession and enjoyment of the respective extents. Her grievance was that the 1st Respondent tried to interfere with her possession over the suit schedule property.

(3.) The 1st Respondent filed a written-statement, stating that her father-in-law Tanneeru Anjaiah was in possession of fairly large extent of land in Survey No. 388 of Marlapadu Village about 50 years back and that the suit schedule property is part of it. She further pleaded that the eucalyptus garden existing on the suit land was raised by her and that she made a representation to the Mandal Revenue Officer, as regards her rights over the property.