BOEI RAMA DEVI Vs. SUGGU AMMAJI

JUDGEMENT

(1.) Plaintiff in the suit filed above second appeal aggrieved by the judgment and decree dtd. 5/7/2022 in A.S.No.100 of 2016 on the file of Special Sessions Judge for SC and ST Cases-cum-XI Additional District and Sessions Judge, Visakhapatnam, confirming the judgment and decree dtd. 11/3/2016 in O.S.No.269 of 2007 on the file of I Additional Junior Civil Judge, Bheemunipatnam.

(2.) For the sake of convenience, the parties to this judgment are referred to as per their array in plaint.

(3.) Plaintiff filed the suit O.S.No.269 of 2007 for permanent injunction.