LAWS(APH)-2025-2-75

SHAIK REDDY BASHA Vs. KALPAVALLI VENKATARAMANA REDDY

Decided On February 28, 2025
Shaik Reddy Basha Appellant
V/S
Kalpavalli Venkataramana Reddy Respondents

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. 27/6/2017 in A.S.No.3 of 2012, on the file of the V Additional District Judge, Rayachoty, reversing the Judgment and decree, dtd. 30/7/2012 in O.S.No.28 of 2009, on the file of Principal Junior Civil Judge, Rayachoty.

(2.) The appellant herein is defendant and respondents herein are the plaintiffs in O.S.No.28 of 2009, on the file of Principal Junior Civil Judge, Rayachoty.

(3.) The plaintiffs initiated action in O.S.No.28 of 2009, on the file of Principal Junior Civil Judge, Rayachoty, with a prayer for permanent injunction restraining the defendant and his men from encroaching and causing any obstruction in the plaint schedule rasta shown as ABIGH portion in the plaint plan and for costs of the suit.