URUMULA YELLAMMA Vs. PULLAPATI RAJA RAO

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred assailing the order dated 11.03.2005 in I.A. No.1205 of 2004 in O.S. No.497 of 2004 on the file of the Court of Principal Senior Civil Judge, Guntur.

(2.) The appellant herein is the petitioner - plaintiff and the respondents herein are the respondents - defendants in the I.A. Suit is filed for declaration and for consequential injunction restraining the respondents - defendants, their men from interfering with possession and enjoyment of the petitioner - plaintiff over the suit schedule property.

(3.) For the sake of convenience, the parties hereinafter referred to as they arrayed in the I.A.