VEMPATI RAMA KOTAMMA Vs. ORUGANTI JAYAPRAKASH REDDY

JUDGEMENT

(1.) Plaintiffs in the suit filed the above revision against the order dtd. 20/9/2022 in I.A.No.1205 of 2022 in O.S.No.1 of 2014 on the file of Principal Junior Civil Judge, Macherla.

(2.) Plaintiff filed suit O.S.No.1 of 2014 against the defendants for perpetual injunction.

(3.) In the plaint, it was contended interalia that plaint schedule property, mud terraced structure bearing Door No.1-112 was constructed about 50 years back by the mother of plaintiff by name Telluri Lingamma and after her death, the schedule property devolved upon the plaintiff; that during the lifetime of Lingamma, she leased out the plaint schedule property to the father of defendants on a rent of Rs.160.00 per year; that Lingamma died on 10/11/1994; that in the year 2004, father of defendants vacated the schedule property as it is in dilapidated condition; that plaintiff has been residing in Koppunuru village and taking advantage of it, defendants, who are boundary owners on Northern side of the schedule property hatched a plan to occupy the schedule property; that on 26/12/2013 when the plaintiff was at the plaint schedule property, defendants came there and tried to occupy the schedule property and the same was resisted; that the defendants are proclaiming in the village that they are going to occupy the plaint schedule property and hence, the suit was filed for the relief stated supra.