PEPAKAYALA CHAKRARAO Vs. KOMPELLA SURYANARAYANA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 24/1/2015 in A.S.No.122 of 2012 on the file of learned I Additional Senior Civil Judge, Kakinada, East Godavari District, confirming the Judgment and decree dtd. 25/8/2011 in O.S.No.744 of 2004 on the file of learned II Additional Junior Civil Judge, Kakinada, East Godavari District.

(2.) The appellant herein is the 1st defendant, the respondents 1 to 8 herein are the plaintiffs and the respondents 9 to 14 herein are the defendants 2 to 7 in O.S.No.744 of 2004 on the file of learned II Additional Junior Civil Judge, Kakinada, East Godavari District. During the pendency of the suit, the 2nd plaintiff died and his legal representatives were brought on record as plaintiffs 6 to 9.

(3.) The plaintiffs initiated action in O.S.No.744 of 2004 on the file of learned II Additional Junior Civil Judge, Kakinada, with a prayer to grant eviction of 1st defendant from the plaint schedule property and to recover vacant possession of the same to the plaintiffs and for permanent injunction against the 1st defendant restraining him to make any permanent constructions in the plaint schedule property, for future profits and for costs of the suit.