M NAGAMMA Vs. D A NATHAN

JUDGEMENT

(1.) The appellant herein who is the unsuccessful plaintiff has preferred the second appeal questioning the judgment and decree dated 2-12-2000 in A.S. No.33 of 2000 on the file of the Court of Senior Civil Judge, Gooty reversing the judgment and decree dated 19-6-2000 in O.S. No.199 of 1997 on the file of the Court of Junior Civil Judge, Gooty, Anantapur District.

(2.) For the sake of convenience, the parties are referred to hereinafter as they are arrayed in the suit.

(3.) Originally the suit was filed seeking permanent injunction restraining the respondents, their men and agents from interfering with her peaceful possession and enjoyment over the plaint schedule property.