CHEEPURU RAMULU Vs. ALLADA LATCHAYYA

JUDGEMENT

(1.) This Second Appeal, under Sec. 100 of the Code of Civil Procedure, 1908, was filed by the appellant/respondent/plaintiff assailing the common judgment, dtd. 30/10/2001, of the learned Senior Civil Judge, Srikakulam, passed in A.S.No.52 of 2001.

(2.) The appellant/plaintiff filed O.S.16/1994 on the file of learned District Munsif Court, Amadalavalasa, against the respondents/defendants seeking the relief of permanent injunction, contending that the suit schedule property i.e., ABCD pathway is a part and parcel of the property covered by sale deed dtd. 26/4/1948 purchased by his father, and that the ABCD pathway is in existence since long time. The defendants causing obstruction to use the passage due to village rivalry. Hence, the suit for permanent injunction.

(3.) The case of the plaintiff is that the suit schedule property i.e., ABCD pathway is a part and parcel of the property covered by sale deed dtd. 26/4/1948 purchased by his father, and that the ABCD pathway is in existence since long time; The defendants causing obstruction to use the passage due to village rivalry; Hence, the suit for permanent injunction.