RAPURU KRISHNAIAH Vs. KONDA VEERA RAGHAVULU

JUDGEMENT

(1.) This Second Appeal is filed challenging the judgment and decree passed by the Senior Civil Judge, Kavali in A.S.No.40 of 2007 dated 11.08.2009 whereby and whereunder the learned Senior Civil Judge confirmed the judgment and decree of the learned Principal Junior Civil Judge, Kavali, dated 30.08.2007.

(2.) The brief facts of the case are as follows:

(3.) The appellant filed the suit contending that he was assigned the suit schedule land in the year 1977 by the then Tahsildar, Kavali, Nellore District and since then, he had been in possession and enjoyment of the same by raising dry crops. Alleging that the respondent is interfering with his possession, he filed the suit for injunction.