NANDYALA BALA VARADA REDDY Vs. NANDYALA VARADA REDDY

JUDGEMENT

(1.) THIS Second Appeal is preferred challenging the judgment and decree dated 27.03.2015 in A.S.No.94 of 2010 on the file of IV Additional District Judge, Kadapa reversing the judgment and decree dt.25.08.2010 in OS.No.84 of 1999 on the file of IV Additional Junior Civil Judge, Kadapa.

(2.) THE appellants herein are defendant nos.2 and 3 in the suit.

(3.) THE 1st respondent/plaintiff filed the suit for declaration of his right and title to plaint schedule property, for a perpetual injunction restraining defendant from entering into plaint schedule property, and for a declaration that 3rd defendant encroached into an extent of Ac.0.58 cents in Sy.No.421 of item No.1 of plaint schedule property.