MEENUGU MALLAIAH Vs. ANANTHULA RAJAIAH

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree dated 31-10-2003 passed in AS. No. 27 of 2001 by the learned Senior Civil Judge, Peddapalli, Karimnagar district, whereby and whereunder the learned Senior Civil Judge reversed the judgment and decree dated 02-11-2001 passed in OS. No. 813 of 1993 by the learned Junior Civil Judge, Sultanabad, Karimnagar district, dismissing the suit filed by the Plaintiff therein for declaration of title and perpetual injunction restraining the Defendants and their men from interfering with the peaceful possession and enjoyment over the suit schedule property bearing survey No. 197 admeasuring AC:3-00 situated at Byakaladevpalli village in Julapalli Mandal of Karimnagar district and also to declare that the registered sale deed document No. 1083/93, dated 29-07-1993 as null and void and not binding on the Plaintiff.

(2.) Heard the learned Counsel appearing for the Appellants and perused the records.

(3.) For the sake of convenience, the parties will be referred to as Plaintiff and Defendants.