VALEEPU JUVVALAMMA Vs. MAMIDI MANIKYAM

JUDGEMENT

(1.) The 2nddefendant in O.S.No.145 of 1996 on the file of District Munsif, Kothavalasa is the appellant. The respondent is the plaintiff in the suit. Originally, the suit was filed by the respondent against the appellant and her husband (1stdefendant) seeking relief of declaration of his title and consequential relief of permanent injunction, in respect of plaint schedule property, which is a vacant site to an extent of 4 yards x 2 yards with specific boundaries.

(2.) The appellant and the respondent herein after referred to as 2nddefendant and plaintiff as arrayed before the trial Court.

(3.) The plaintiff instituted the suit against the defendants 1 and 2, seeking relief of declaration and permanent injunction, in respect of plaint schedule vacant site, which is to an extent of 4 yards x 2 yards with specific boundaries. The plaint schedule is extracted here under: