KORAPOTU VEERA NARAYANA Vs. K SANTHAMURTHY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree in A.S.No. 89 of 1988 on the file of the Sub-Court, Nandyal reversing the judgment and decree of the Principal District Munsif, Nandyal in O.S.No.132 of 1984.

(2.) The appellant herein is the 1st plaintiff and the respondent is the defendant in the suit. The plaintiffs filed the suit for permanent injunction to restrain the defendant from demolishing or effecting repairs or in any manner meddling with the plaint schedule building.

(3.) The plaintiffs averred that the suit schedule building and the open site bearing D.No. 4/552 belongs to them and it was let out to the defendant for running a school in or about 1972 and since then the defendant is continuing as a tenant of the said building. They further pleaded that they came to know that the defendant is contemplating to demolish a portion of the building and to effect some minor repairs to it and if the defendant demolishes a portion of the building there is every likelihood of the entire building coming to ground. Hence the suit for the above reliefs.