CHALLA RAMA TULASAMMA Vs. ALLU PULLA REDDY

JUDGEMENT

(1.) This Second Appeal was filed by the Appellant/Plaintiff under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dtd. 29/1/2009 passed in A.S. No.36 of 2004 on the file of Additional Senior Civil Judge Judge's Court, Narasaraopet (for short, 'the 1stAppellate Court') reversing the Judgment and decree, dtd. 3/6/2004 passed in O.S.No.447 of 2001 on the file of Principal Junior Civil Judge's Court, Sattenapalli (for short 'the trial Court').

(2.) The Appellant is the Plaintiff, who filed the suit in O.S.No.447 447 of 2001 for a permanent injunction restraining the Defendants and their men from interfering with the Plaintiff's peaceful possession and enjoyment of the plaint schedule property.

(3.) It is prudent to refer to the parties as they are initially presented in the suit O.S.No.447 of 2001 to minimize any potential confusion and to enhance the understanding of the case.