GATTU TARAKA RAO Vs. SAMUDRAM RADHA KRISHNA MURTHY

JUDGEMENT

(1.) This Second Appeal is filed aggrieved against the Judgment and decree in A.S.No.10 of 2006 on the file of Senior Civil Judge, Chirala, dtd. 11/12/2006,allowing the Judgment and decree in O.S.No.69 of 1999 on the file of Principal Junior Civil Judge, Chirala, dtd. 23/1/2006.

(2.) The appellant herein is the 2nd defendant, the 1st respondent herein is the 1st defendant and the respondents 2 to 5 herein are the plaintiffs in the Original Suit No.69 of 1999 on the file of Principal Junior Civil Judge, Chirala.

(3.) The plaintiffs initiated action in O.S.No.69 of 1999 on the file of Principal Junior Civil Judge, Chirala, with a prayer to declare that the plaintiffs have got title over the plaint schedule site and for consequential permanent injunction restraining the defendants and their men from interfering with the plaintiffs' possession and enjoyment of the suit schedule site, alternatively for the relief of declaration of title over the suit schedule site and for consequential possession of the same by evicting the defendants from the plaint schedule site.