KURAKULA VASANTHARAYUDU Vs. KURAKULA ARJUNUDU

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 24/11/2011 in A.S.No.21 of 2008 on the file of the Senior Civil Judge, Pithapuram, East Godavari District, confirming the Judgment and decree dtd. 6/8/2008 in O.S.No.3 of 2001 on the file of the Junior Civil Judge, Pithapuram.

(2.) The appellant herein is the plaintiff and the respondent herein is the defendant in O.S.No.3 of 2001 on the file of the Junior Civil Judge, Pithapuram.

(3.) The plaintiff initiated action in O.S.No.3 of 2001 on the file of the Junior Civil Judge, Pithapuram, with a prayer to grant permanent injunction restraining the defendant from interfering with the peaceful possession and enjoyment of the plaint schedule property and for costs of the suit.