AVULA INDIRA CHITTOOR Vs. G.CHENCHAIAH

JUDGEMENT

(1.) The A.S. No.453 of 2003 is filed by plaintiff against the Decree and Judgment, dtd. 17/2/2003, passed in O.S. No.278 of 1995 on the file of the Additional Senior Civil Judge, Tirupati. The Plaintiff filed the Suit against the Defendants for claiming the relief of declaration of the plaintiff's title to the schedule property and consequently granting permanent injunction against the defendants and their men from in any way interfering with the plaintiff's peaceful possession and enjoyment of the plaint schedule property and for costs. The trial Court decreed the Suit in part, declaring the plaintiff's right and title over the suit schedule property as prayed for but the suit with regard to the relief of permanent injunction is dismissed. The appeal A.S.No.453 of 2003 is filed by the appellant/plaintiff in the said suit questioning the decree and judgment passed by the trial Court insofaras rejecting the relief of permanent injunction is concerned.

(2.) The A.S. No.613 of 2003 is filed by first defendant against the Decree and Judgment, dtd. 17/2/2003, passed in O.S. No.278 of 1995 on the file of the Additional Senior Civil Judge, Tirupati. This Appeal i.e., A.S.No.613 of 2003 is filed by the appellant/ first Defendant in the said suit, questioning the decree and judgment passed by the trial Court insofar as decreeing the suit relates to title of the plaintiff.

(3.) Both the appeals are filed against the judgment dtd. 17/2/2003 passed in O.S.No.278 of 1995 on the file of the Additional Senior Civil Judge, Tirupati, both the appeals were heard together and they are being disposed of by this common judgment.