CHALASANI VENKATESWARA RAO Vs. KANAGALA VENKATESWARA RAO

JUDGEMENT

(1.) Second Appeal No.214 of 2020 is filed aggrieved against the Judgment and decree dtd. 28/1/2020 in A.S.No.47 of 2017 on the file of the XVI Additional District and Sessions Judge, Nandigama, Krishna District, confirming the Judgment and decree dtd. 10/3/2017 in O.S.No.363 of 2014 on the file of the Senior Civil Judge, Nandigama, partly decreeing the suit granting the relief of declaration and dismissing the relief of permanent injunction; Whereas, Second Appeal No.215 of 2020 is filed aggrieved against the Judgment and decree dtd. 28/1/2020 in A.S.No.46 of 2017 on the file of the XVI Additional District and Sessions Judge, Nandigama, by its Judgment and decree dtd. 10/3/2017 in O.S.No.363 of 2014 on the file of the Senior Civil Judge, Nandigama, by decreeing the entire suit granting the relief of permanent injunction also in favour of the plaintiff.

(2.) The appellant in both the second appeals is the 5th defendant, the 1 st respondent is the plaintiff and respondents 2 to 7/respondents 2 to 6 are defendants 1 to 4, 6 and 7 in O.S.No.363 of 2014 on the file of the Senior Civil Judge, Nandigama.

(3.) The plaintiff initiated action in O.S.No.363 of 2014 on the file of the Senior Civil Judge, Nandigama, with a prayer to grant the relief of declaration that he is absolute owner of plaint schedule property and consequently to declare that registered sale deed dtd. 7/4/2014 in the name of the 5 th defendant is not valid and it is void to the extent of the schedule property and also for consequential permanent injunction restraining the defendants 1 to 6, their men, agents, servants, followers, relatives etc., from interfering with his peaceful possession and enjoyment of the schedule property in any manner.