D.SUMAN Vs. D.V.S.B. SUBBALAKSHMI

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/Defendants challenging the Decree and Judgment, dtd. 25/3/2003, in O.S. No. 257 of 1993 passed by the learned II Additional Senior Civil Judge, Kakinada [for short 'the trial Court']. The Respondent herein is the Plaintiff in the said Suit.

(2.) The Respondent/Plaintiff filed the Suit praying for declaration of plaintiff's title in the ABCD portion of the plant plan which is the part of the plaint schedule property and consequentially for recovery of vacant possession of the same after evicting the defendants therefrom and for permanent injunction restraining the defendants from interfering with the said ABCD portion of the plaint plan in any manner whatsoever after recovery of possession by the plaintiff and so also for relief of permanent injunction against the defendants after recovery of possession of property.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.