KARUKOLA VASUDEVARAO Vs. KARRI SUSEELAMMA

JUDGEMENT

(1.) The unsuccessful plaintiffs filed the present second appeal against the decree and judgment dtd. 7/11/2019 in A.S.No.212 of 2014 on the file of the Court of VI Additional District Judge, Sompeta, confirming the decree and judgment dtd. 31/12/2001 in O.S.No.105 of 1988 on the file of the Court of Junior Civil Judge, Palasa.

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

(3.) Plaintiffs filed the suit seeking permanent injunction restraining the defendants and their men from interfering with the peaceful possession and enjoyment of the plaint schedule property. Plaint schedule property is shown in schedule as, an extent of Ac.0.22 1/2 cents in S.No.232/2A/1/B; Ac.1.37 1/2 cents in S.No.232/2A/2/A; Ac.0.40 cents in S.No.232/2A/1/B; Ac.0.62 1/2 cents in S.No.232/2A/1/C; Ac.0.82 1/2 cents in S.No.232/2A/2/B; Ac.0.25 cents in S.No.232/2A/1/C, totaling an extent of Ac.3.70 cents in Patta No.122 of Parasamba @ Kasibugga, Palasa Mandal, Srikakulam District.