KOYYADA ANDALU Vs. LINGALA SATHYANARAYANA

JUDGEMENT

(1.) Heard Sri D. Rama Krishna, counsel for the appellant and Sri A. Ananda Rao, counsel for the respondent at the stage of admission. This Second Appeal is filed under Section 100 C.P.C. challenging the judgment and decree dt. 03.12.2012 in A.S. No. 37 of 2012 of the I Additional District Judge, Nalgonda confirming the judgment and decree dt. 05-09-2011 in O.S. No. 163 of 2006 of the Senior Civil Judge, Bhongir.

(2.) The appellant is the plaintiff in the above suit. She filed the said suit to declare that she is the absolute owner of the plaint-A schedule property and for a perpetual injunction restraining the respondent/defendant from interfering with her peaceful possession and enjoyment of the said property; to declare that she is the owner of the plaint-B schedule property and for delivery of possession of the same after evicting the respondent/defendant therefrom; and for costs.

(3.) The plaint-A schedule property consists of an extent of Ac.6.28 gts. (dry) in Sy. No. 154 and Ac.1.02 gts. (wet) in Sy. No. 355 of Thangedapally village, Choutuppal Mandal, Nalgonda District. The plaint-B schedule property is an extent of Ac.8.25 gts. (dry) in the same village.