NARRA LOKANADHA RAO Vs. RAMBUKTA SATYANARAYANA

JUDGEMENT

(1.) The Civil Revision Petition, under Article 227 of the Constitution of India, has been filed aggrieved by the Order dtd. 21/4/2022 passed in C.M.A.No.8 of 2018 on the file of the VII Additional District Judge, Visakhapatnam.

(2.) The respondent/plaintiff filed Original Suit No.1193 of 2017 on the file of the VI Additional Senior Civil Judge, Visakhapatnam seeking permanent injunction restraining the petitioner/ defendant and his men from interfering with possession and enjoyment of the suit schedule property by respondent/plaintiff. The respondent/plaintiff filed I.A.No.970 of 2017 in the said suit seeking temporary injunction pending disposal of the suit.

(3.) The brief facts are that the respondent/plaintiff filed the aforesaid suit stating that plaint schedule property is his absolute property, devolved from his ancestors. For the last 20 years, the plaintiff and his family are residing in the said property constructing two ACC sheets roofed houses on a basement. D.Nos. 11/3/62/2 and 11/3/62/3 and Assessment Nos. 1089008597 and 1089002285 were given by the Municipality. Respondent/plaintiff has been paying taxes to the municipality. Electrical service connection SC No.11252-8B005 003822 has been provided to the same. He constructed an RCC slabbed Sri Hanuman temple at the northern side of the house in the schedule property and is offering poojas regularly.