DUVVURU MOHAN REDDY Vs. KINTRAPAKAM UMA MAHESWAR RAO

JUDGEMENT

(1.) Heard Sri N. Nitesh, learned counsel for the Petitioner and Smt. V. Hima Bindu, learned counsel for the respondents.

(2.) The petitioner herein had filed O.S.No.337 of 2023 before the Principal Civil Judge (Junior Division)-Cum-Judicial Magistrate of First Class, Puttur against three private defendants and three official defendants, for grant of permanent injunction, restraining the defendants 1 to 3 therein from interfering with the suit schedule property consisting of Ac.4.13 cents in Sy.No.197-3 and Ac.0.06 cents in Sy.No.197-5B of Thirumandyam Village, Vadamalapet Mandal, Tirupati.

(3.) The case of the petitioner was that, the aforesaid suit schedule property had been purchased by him, by way of a registered deed of sale dtd. 6/9/2006, registered as document No.1798 of 2006 and that he was in possession of the suit schedule property due to which, the petitioner had also been issued electronic pass book for the said land.