KOMATIREDDY RAMACHANDRA REDDY Vs. Y MARAMMA

JUDGEMENT

(1.) The defendants in O.S. No.1172 of 1997 on the file of the Junior Civil Judge, Nalgonda, are the appellants in this second appeal. The suit filed against them by the plaintiffs was dismissed on 12-4-1994. Aggrieved by the same, the respondents-plaintiffs filed A.S. No.29 of 1994 in the Court of I Additional District Judge, Nalgonda. The appeal was allowed through Judgment dated 6-9-2002. Hence, the second appeal by the defendants- appellants. For the sake of convenience, the parties are referred to as arrayed in the suit.

(2.) The facts leading to the filing of the second appeal may briefly be narrated as under:

(3.) Plaintiffs filed the suit against the defendants for the relief of perpetual injunction in respect of Ac.13.22 gts. of land in Sy.No.388 and D.No.701 of Melladuppalapally Village, Nalgonda Mandal and District. The plaintiffs did not plead in detail about their title, but have asserted their possession. They relied upon the entries in various revenue records in support of their plea of possession. The defendants did not seriously dispute the right of the plaintiffs over the suit schedule property, except for an extent of Ac. 1.25 gts. of land. They pleaded that they are in possession of Ac. 1.25 gts. of land having acquired the same from one Vallepu Mallaiah for a consideration of Rs. 12,0007-. They also sated that they have constructed a cattle shed, house, and are in continuous possession over the same.