A. VIRUPAKSHA REDDY Vs. KESAVA REDDY

JUDGEMENT

(1.) Plaintiffs in the suit filed above second appeal aggrieved by the judgment and decree dtd. 21/4/2017 in A.S.No.60 of 2012 on the file of II Additional District Judge, Kurnool at Adoni, confirming the judgment and decree dtd. 23/4/2012 in O.S.No.170 2006 on the file of Junior Civil Judge, Alur.

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

(3.) Plaintiffs filed the suit O.S.No.170 of 2006 on the file of Junior Civil Judge, Alur seeking declaration of title and for grant of permanent injunction. Deceased 1st plaintiff pleaded in the plaint that he is the absolute owner of plaint schedule property and the same was purchased by his father about 37 years back; that in the oral partition between 1st plaintiff and his brother, plaint schedule property was allotted to 1st plaintiff; that defendants are trying to dispossess the 1st plaintiff in high handed manner and caused damage to the standing crop; that he filed suit O.S.No.1of 2006 against Cherukuru Ramanjinappa and Goturu Govindu seeking injunction and the said suit was decreed; that since the defendants are interfering with 1st plaintiff, the above suit was filed.