K.SATHYAMOORTHY Vs. R.MOHANUDU

JUDGEMENT

(1.) This Second Appeal is filed aggrieved against the Judgment and decree in A.S.No.127 of 2005 on the file of I Additional District Judge, Chittoor, dtd. 13/10/2006, dismissing the Judgment and decree in O.S.No.331 of 1997 on the file of Principal Junior Civil Judge, Chittoor, dtd. 28/8/2004.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in the Original Suit No.331 of 1997 on the file of Principal Junior Civil Judge, Chittoor.

(3.) The plaintiff initiated action in O.S.No.331 of 1997 on the file of Principal Junior Civil Judge, Chittoor, with a prayer to declare the title of the plaintiff over the plaint schedule property and for grant of permanent injunction against the defendant and his men from interfering with the plaint schedule property.