(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 22/12/2017 in A.S.No.71 of 2011, on the file of the VI Additional District Judge (Fast Track Court), Tirupati ("First Appellate Court" for short) confirming the Judgment and decree, dtd. 11/2/2011 in O.S.No.345 of 2006, on the file of the Principal Senior Civil Judge, Tirupati ("Trial Court" for short).
(2.) The appellant herein is the defendant and the respondents 1 to 18 herein are the plaintiffs in O.S.No.345 of 2006. During the pendency of first appeal, respondents 6, 16 and 3 are died and their legal representatives are brought on record as respondents 19 to 21; 22 to 25 and 26 to 30 respectively.
(3.) The plaintiffs initiated action in O.S.No.345 of 2006, on the file of the Principal Senior Civil Judge, Tirupati, with a prayer for granting permanent injunction restraining the defendant and his men, etc., from in any way interfering with the peaceful possession and enjoyment of the plaint A" to R" schedule properties and for costs of the suit.
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