GUNTUR MUNICIPAL CORPORATION Vs. PARRIPATI PADMAJA

JUDGEMENT

(1.) The appellant-Guntur Municipal Corporation represented by its Commissioner laid the challenge under Sec. 96 of Code of Civil Procedure (C.P.C.) impugning the judgment dtd. 18/7/2006 of learned I Additional Senior Civil Judge, Guntur in O.S.No.190 of 2004. Respondent Nos.1 and 2 herein were the plaintiffs who filed O.S.No.190 of 2004.

(2.) The prayer in the said suit was for declaration of their title over the plaint schedule properties and for consequential permanent injunction restraining the Municipal Corporation- defendant from interfering with plaintiffs' peaceful possession and enjoyment of the plaint schedule properties. After due trial, the learned trial Court decreed the suit in favour of the plaintiffs and granted all the reliefs as against the defendant-Municipal Corporation. Aggrieved by that, the appellant-Municipal Corporation presented this appeal.

(3.) Heard arguments of Sri M.Manohar Reddy, the learned Standing Counsel for appellant-Guntur Municipal Corporation.