MORAMPUDI PITCHAIAH Vs. AVALAPATI RAMCHANDRA RAO

JUDGEMENT

(1.) THIS second appeal is directed against the judgment and decree dated 16.9.1999 passed by the Senior Civil Judge, Nuzividu in AS No.38 of 1990 whereby and whereunder the learned Senior Civil Judge reversed the judgment and decree dated 4.10.1990 passed by the learned District Munsif, Tiruvuru in OS No.9 of 1988.

(2.) I have heard the learned Counsel appearing for the appellant. None appears for the respondents.

(3.) LEARNED trial Court upon considering the evidence adduced on behalf of the plaintiff arrived at the conclusion that the hedge consisting of palmyrah trees and some other trees situate on the northern side of the plaintiff's land belongs to them and they have been in possession and enjoyment of the same since the date of purchase of the land by their mother under an agreement of sale Ex.A1 dated 18.4.1959 and accordingly granted permanent injunction in favour of the plaintiff and against the defendants.