N.SUBRAHMANYAM REDDY Vs. V.CHELLAPPA REDDY

JUDGEMENT

(1.) This second appeal under Sec. 100 Code of Civil Procedure is directed against the decree and judgment in A.S.No.48 of 2013 dtd. 15/3/2019 on the file of the Court of learned IV Additional District Judge, Tirupati.

(2.) The appellants herein instituted the suit in O.S.No.744 of 2005 before the Court of learned I Additional Junior Civil Judge at Tirupati for permanent injunction restraining the defendant and his men, agents, followers or anyone claiming under him from anyway interfering with the plaintiffs' peaceful possession and enjoyment of the plaint schedule property.

(3.) The respondent herein is the defendant before the trial Court.