ARUGUNTA SREE PRAVEEN Vs. POTHIREDDY INDIRAMMA

JUDGEMENT

(1.) This Appeal Suit is directed against the judgment and decree, dtd. 4/6/2018, in Original Suit No.239 of 2012, on the file of the Court of V Additional District Judge, Nellore (for short, 'the learned Additional District Judge') where under the learned Additional District Judge dismissed the Suit of the plaintiffs, which was filed seeking to declare the title of the first plaintiff over the plaint schedule property and for permanent injunction restraining the defendants and their men from interfering with his peaceful possession and enjoyment over plaint A schedule property; for declaration of title of plaintiffs 2 to 4 over plaint B schedule property and for permanent injunction restraining the defendants and their men from interfering with their peaceful possession and enjoyment over plaint B schedule property and further to direct the defendants to pay a sum of Rs.30,000.00 to the first plaintiff jointly and severally for demolishing the western side compound wall of plaint A schedule property with interest thereon at 24% p.a. and for costs.

(2.) The parties to the Appeal Suit will hereinafter be referred to as described before the trial Court for the sake of convenience.

(3.) The case of the plaintiffs, in brief, according to the averments in plaint in O.S. No.239 of 2012, is as follows: