LUKKA VENKATESWARA RAO Vs. MANDAMALA RAMESH BABU

JUDGEMENT

(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. 29/7/2013 in A.S.No.53 of 2011, on the file of the Senior Civil Judge, Mangalagiri ("First Appellate Court " for short), confirming the Judgment and decree, dtd. 22/9/2011 in O.S.No.317 of 2007, on the file of Principal Junior Civil Judge, Mangalagiri ("Trial Court " for short).

(2.) The appellant herein is the plaintiff and respondents herein are the defendants in O.S.No.317 of 2007.

(3.) The plaintiff initiated action in O.S.No.317 of 2007 with a prayer for declaration to declare that the plaintiff is absolute and exclusive owner and title holder to the plaint"B" schedule property and for consequential vacant possession of the same to the plaintiff free from objection or obstruction from the defendants and for permanent injunction restraining the defendants, their men, etc., from in any way interfering with and/or causing obstruction to the possession and enjoyment of the plaint"A" schedule property by the plaintiff as absolute owner thereof and for costs.