VEPURI RATTA RAO Vs. GOTTUPULLA KOTESWARA RAO

JUDGEMENT

(1.) The first defendant in O.S.No.246 of 1990 on the file of Principal District Munsif Court, Eluru, is appellant herein. The first respondent is plaintiff and Respondent Nos.2 to 4 are defendant Nos.2 to 4 in the suit.

(2.) The appellant/Respondent Nos.2 to 4 and first respondent herein after referred to as defendant Nos.1 to 4 and plaintiff as arrayed before the trial Court.

(3.) The plaintiff/1st respondent instituted the suit against defendants seeking relief of mandatory injunction directing the defendants to restore current pipes 'P, P1' at point 'ABCD' shown in the plaint plan to its original position in the irrigation channel and to grant permanent injunction restraining defendants from interfering with current pipes 'P, P1' at 'ABCD' point shown in the plaint plan and for costs.