UDATHA NARASMIHA RAO Vs. THOTA GANGADHARA RAO

JUDGEMENT

(1.) Assailing the judgment and decree dtd. 21/6/2021 in A.S.No.123 of 2017 on the file of V Additional District Judge, Nellore, confirming the judgment and decree dtd. 19/9/2017 in O.S.No.150 of 2011 on the file of III Additional Junior Civil Judge, Nellore the above appeal is filed.

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

(3.) Plaintiff filed the suit for permanent injunction restraining the defendants, their men, agents and followers from interfering with the plaintiff's peaceful possession and enjoyment over the plaint schedule property.