NANDYALA KOTI REDDY Vs. BHEEMAVARAPU RAMA KRISHNA

JUDGEMENT

(1.) This second appeal is filed challenging the judgment and decree dated 14.8.2013 in A.S. No. 6 of 2011 of the II-Additional District Judge, Nalgonda at Suryapet reversing the judgment and decree dated 24.2.2011 in O.S. No. 314 of 2005 of the Junior Civil Judge, Kodad, Nalgonda District. The appellant herein is second defendant in the above suit. The first respondent/plaintiff had filed the suit OS No. 314 of 2004 for perpetual injunction restraining the appellant and the second respondent/first defendant from interfering with his possession and enjoyment of the plaint schedule property. The plaint schedule property is an extent of Acs.3-00 gts in Sy. No. 10/AA [10/D] of Syed Mazavarpeta Revenue Village of Munagala Mandal, Nalgonda District.

(2.) The plaintiff contended that he purchased the plaint schedule property from the first defendant under Ex.A1 sale deed dated 29.4.1986 and that after its purchase he is in continuous possession and enjoyment of the plaint schedule property. He contended that he was issued pattedar passbook and title deed and had also raised loans from the Primary Agriculture Cooperative Society, Thadwai Village on the basis of the said documents. He contended that defendants colluded together and created false documents in respect of the plaint schedule property and they tried to interfere with his possession and enjoyment of the plaint schedule property on 22.7.2005. He contended that he had leased out the land to one Gannavarapu Veera Reddy in 2005 and that he had raised groundnut and green gram crops in the plaint schedule property and in order to protect the possession of himself and the lessee, he had filed the suit.

(3.) The first defendant remand ex parte.