LONAGALA POTHU NAIDU Vs. GOVT. OF A.P.

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/plaintiffs challenging the Decree and Judgment, dtd. 27/8/2007, in O.S.No.204 of 2006 passed by the learned I Additional District Judge, Visakhapatnam [for short 'the trial Court']. The Respondents herein are the defendants in the said Suit.

(2.) The appellants/plaintiffs filed a Suit for declaration to declare that the plaintiffs are having title and possession over the suit schedule property and to grant relief of permanent prohibitory injunction restraining the defendants and their men from ever interfering with the possession and enjoyment of the plaintiffs in the plaint schedule property.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.