REDDY RAJYA LAKSHMI Vs. JALATHARI PARVATHI

JUDGEMENT

(1.) The plaintiff in O.S.No.10 of 2012 on the file of I Additional Junior Civil Judge, Guntur, is the appellant herein. The above second appeal is filed aggrieved by the judgment and decree dtd. 5/1/2021 in A.S.No.261 of 2016 on the file of the Principal District Judge, Guntur, confirming the judgment and decree dtd. 8/7/2016 in O.S.No.10 of 2012 on the file of I Additional Junior Civil Judge, Guntur.

(2.) For the sake of convenience, the parties to this judgment are referred to as they were arrayed in the plaint.

(3.) Suit O.S.No.12 of 2012 was filed by the plaintiff seeking permanent injunction restraining the defendants and their men from interfering with peaceful possession and enjoyment of the plaintiff over the plaint schedule property.