SHREE SATHYA HOMES Vs. G.VASUDEVA REDDY

JUDGEMENT

(1.) Heard Sri K.S. Murthy, the learned Senior Counsel appearing for the petitioner representing on behalf of Sri O. Uday Kumar, Sri Korrapati Subba Rao, learned counsel appearing on behalf of respondent No.1, Sri P. Rajasekhar, learned counsel appearing on behalf of respondent No.2, and Sri Narra Srinivasa Rao, learned counsel appearing on behalf of respondent No.3.

(2.) For the ease of reference, the parties are being referred to as they are arrayed in the plaint.

(3.) The plaintiff had filed O.S.No.23 of 2023 in the Court of the Principal Senior Civil Judge, Tirupathi seeking permanent injunction restraining the defendants 1 to 3 and the persons claiming through them from interfering with the peaceful possession of the plaintiff over plaint "A" and plaint "B" schedule properties. Plaint "A" schedule property is again divided into Item No.1 and Item No.2. Item No.1 is said to be land admeasuring 1210 sq.yards and Item No.2 is said to be land admeasuring 403.33 sq.yards. Both these items are said to be situated in Sy.No.216, 219/10, 221/1 and 221/2 of Vedanthapuram Revenue Village, Tirupathi Rural Mandal. Plaint "B" schedule property is said to be 1613.33 sq.yards of land situated in Sy.No.216, 219/10, 221/1 and 221/2. The boundaries for these items 1 and 2 of plaint "A" schedule and the boundaries for plaint "B" schedule are also set out in the respective schedules.