EMAM JAGAN REDDY Vs. KEESARI PADMA

JUDGEMENT

(1.) This Second Appeal is filed challenging the judgment and decree dt. 19-09-2013 in A.S. No. 52 of 2012 of the I Additional District Judge, Nalgonda reversing the judgment and decree dt. 27-02-2012 in O.S. No. 232 of 2007 of the Junior Civil Judge, Nalgonda. The appellant is the defendant in the suit.

(2.) The respondent filed the suit for a perpetual injunction restraining the appellant from interfering with her possession and enjoyment of the plaint schedule property which is a vacant site being plot No. 9 admeasuring 250 sq. yds. in Sy. No. 1289 of Arjalabavi village, Nalgonda Mandal and District (for short 'the suit plot).

(3.) The plaintiff's case is that she purchased the suit plot under Ex. A-1 registered sale deed dt. 13-12-2006 from one Kolanupaka Prabhakar Rao who in turn purchased the same under Ex. A-3 dated 29-08-1985, she was put in possession and enjoyment of the property; the defendant who is a stranger wanted to grab the above property by dispossessing her forcibly; that the defendant came to the plot on 06-05-2007 along with anti social elements and tried to dispossess her from the suit plot and therefore she filed the suit.