RAAVI VENKATESWARA RAO Vs. ELLANTI NIRMALA

JUDGEMENT

(1.) Heard Sri Sasanka Bhuvanagiri, learned counsel, representing Sri Alapati Lalith Nikhil, learned counsel for the appellants.

(2.) This Second Appeal under Sec. 100 of the Code of Civil Procedure (C.P.C) by the defendant/appellants arises out of O.S.No.238 of 2012 on the file of the I Additional Junior Civil Judge, Tirupati which was decreed vide the judgment/decree dtd. 7/1/2017 and was affirmed in A.S.No.126 of 2017 vide judgment/decree dtd. 13/3/2023 passed by the V Additional District Judge, Tirupati dismissing the appeal of the present appellants.

(3.) The plaintiff/respondent No.1 namely Ellanti Nirmala filed O.S.No.238 of 2012 for permanent injunction restraining the defendants therein (the present appellants and the respondent No.2) and their men etc. from, in any way interfering with the plaintiff's peaceful possession and enjoyment of the plaint scheduled property.