PENUMUNCHA RAMAKRISHNA REDDY Vs. DORASWAMAIAH

JUDGEMENT

(1.) THE plaintiff in O.S.No.357 of 1974 on the file of the Principal Junior Civil Judge, Puttur, is the appellant. During the pendency of the appeal, he died, and his legal representatives are brought on record. THEy feel aggrieved by the judgment rendered by the Court of Senior Civil Judge, Puttur, in A.S.No.44 of 1990.

(2.) ONE Sri P. Ramakrishna Reddi filed the suit for the relief of injunction-simplicitor, in respect of Ac.10.24 cents of land in Sy.No.50 of Venkataperumallarajupuram Village, to restrain the respondents from trespassing into, or otherwise interfering with the possession of the suit schedule property. It was pleaded that the land was originally held by one Sri Kosuru Subbaraju and others, and that they sold the same to one, Guravaraju, and from him, he purchased it, through sale deed dated 16-11-1966, for a consideration of Rs.2,000/-. It was pleaded that the respondents are interfering with his possession without any basis and right.

(3.) HEARD Sri V. Jagapathi, learned counsel for the appellants, and Sri S.V. Muni Reddy, learned counsel for the respondents.