MAKUPALLI LAKSHMAMMA Vs. GUNTUR KEDARI

JUDGEMENT

(1.) Counsel representing the appellant plaintiff and Sri D. Ramalinga Swamy Counsel representing the respondents.

(2.) The unsuccessful plaintiff aggrieved by the reversing Judgment made in A.S.No.18/87 on the file of Subordinate Judge. Sompeta had preferred the present Second Appeal. The plaintiff instituted the suit O.S.No.170/81 on the file of District Munisif. Sompeta for the relief of permanent injunction restraining the defendants from entering into or interfering with the enjoyment of the plaintiff over plaint schedule property and the Court of first instance decreed the suit on appreciation of the oral and documentary evidence adduced by the parties. Aggrieved by the same, the defendants preferred A.S.No.18/87 on the file of Subordinate Judge. Sompeta who had reversed the Judgment and decree of the Court of first instance. Aggrieved by the same the present Second Appeal is preferred.

(3.) I had given my anxious consideration to the findings recorded by the Court of first instance and also the appellate Court as well. The specific stands taken by the respective parties as reflected from the pleadings are as hereunder.