TADESETTI VENKATESWARA RAO Vs. MANDA MURALI NANCHARAIAH

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 9/11/2022 in A.S.No.73 of 2017, on the file of the X Additional District Judge, Krishna at Machilipatnam ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 15/9/2017 in O.S.No.141 of 2011, on the file of the Additional Senior Civil Judge, Machilipatnam ("Trial Court" for short).

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.141 of 2011, on the file of the Additional Senior Civil Judge, Machilipatnam.

(3.) The plaintiff initiated action in O.S.No.141 of 2011, on the file of the Additional Senior Civil Judge, Machilipatnam, with a prayer for permanent injunction restraining the defendant, his kith and kin, servants, agents and henchmen from ever interfering with his peaceful possession and enjoyment of the plaint schedule property.