T. VENKATA VIJAYA LAKSHMI Vs. KODALI RAYANA RAO

JUDGEMENT

(1.) Defendant in the suit filed the above revision against the order 28/11/2022 in I.A.No.893 of 2022 in O.S.No.1630 of 2022 on the file of learned III Additional Junior Civil Judge, Vijayawada.

(2.) Plaintiff filed O.S.No.1630 of 2022 against the defendant seeking perpetual injunction.

(3.) In the plaint, it was contended that plaintiff is absolute owner of the plaint schedule property in R.S.No.363/1, plot No.140 of old Assessment No.1986 (old door No.8-128 D), admeasuring 400 square yards. Suit schedule property was purchased by father of the plaintiff, K. Satyanaraya from Bandi Kondaiah under registered document dtd. 16/9/1982. Father of the plaintiff gifted the same to the plaintiff under document, dtd. 28/7/2012. Plaintiff is residing in Nuzveed and defendant taking advantage of absence of the plaintiff tried to trespass into the property and the said attempt was resisted. Hence, suit was filed seeking perpetual injunction.