SURAM CHINA VEERA REDDY Vs. VASUPALLI SREENIVASULU REDDY

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by the Appellants challenging the decree and judgment, dtd. 30/10/2006 in O.S.No.18 of 2002 passed by the Principal District Judge, Nellore [for short "the trial Court"].

(2.) The appellants herein are the plaintiffs and respondents herein are the defendants in O.S.No.18 of 2002.

(3.) The appellants/plaintiffs filed the suit for declaration that the suit schedule property belongs to the plaintiffs representing "Suram" family and also to grant relief of a permanent injunction to restrain the defendants and their men from ever interfering into the possession of plaint schedule property.