GANTA PAPA Vs. PADRU PRAKASAM

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/plaintiff challenging the Decree and Judgment, dtd. 30/10/2004, in O.S. No.88 of 1996 passed by the learned Senior Civil Judge, Kovvur [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The appellant/plaintiff filed a Suit for declaration that the plaintiff is the absolute title holder of the suit schedule property and to grant consequential relief of permanent injunction restraining the defendants from dispossessing the plaintiff from the suit schedule property by force or from interfering in any manner with the plaintiff's possession and enjoyment of the property.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.