MOHD KHASIM Vs. MUNICIPAL CORPORATION WARANGAL

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree dated 24-08-1999 passed by the First Additional District Judge, Warangal, in AS.No. 23 of 1993 confirming the decree and judgment passed by the II-Additional District Munsif in OS.No. 1001 of 1989.

(2.) Heard Sri Bankatlal Mandhani, the learned counsel appearing for the appellants and Sri K.Visweshwar Reddy, the learned standing counsel for the respondent.

(3.) The appellants are the plaintiffs. They instituted the suit for injunction simplicitor in respect of a small house with wooden frames and tin sheds in a vacant site of an extent of 161.7 sq.yards situated in ward No. 16, Railway Gate, Warangal Municipality within the specified boundaries mentioned in the plaint. The said property hereinafter will be referred to as suit schedule property.