STATE OF A.P. Vs. S.MURALI MOHAN

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 4/6/2012 in A.S.No.87 of 2011 on the file of the IV Additional District Judge, Kurnool District, confirming the Judgment and decree dtd. 22/7/2011 in O.S.No.88 of 2007 on the file of the Additional Senior Civil Judge, Kurnool.

(2.) The appellants herein are defendants 1 and 2 and the respondents are plaintiffs 1 to 5 in O.S.No.88 of 2007 on the file of Additional Senior Civil Judge's Court, Kurnool.

(3.) The plaintiffs initiated action in O.S.No.88 of 2007 on the file of Additional Senior Civil Judge's Court, Kurnool, with a prayer for permanent injunction restraining the defendants, their men and agents from entering into or in any way interfering with the possession and enjoyment of the plaintiffs in the plaint schedule properties and for costs of the suit.