VUDUMALA RADHA Vs. NARUSUPALLI VENKATA APPALA RAVI KUMAR

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. 13/6/2022 in A.S.No.28 of 2019, on the file of the II Additional District Judge, Parvathipuram, confirming the Judgment and decree, dtd. 28/3/2019 in O.S.No.134 of 2013, on the file of the Senior Civil Judge, Bobbili.

(2.) The appellants herein are defendants and the respondent herein is plaintiff in O.S.No.134 of 2013, on the file of the Senior Civil Judge, Bobbili.

(3.) The plaintiff initiated action in O.S.No.134 of 2013, on the file of the Senior Civil Judge, Bobbili, with a prayer for declaration to declare that he is absolute owner of the plaint schedule property; restraining the defendants and their men and their henchmen and their successors in interest from ever interfering with the plaintiff's possession and enjoyment of the plaint schedule property by way of the permanent injunction as a consequential relief; and, alternatively for delivery of possession of the plaint schedule property to the plaintiff, in case, if on any reason, if the relief of injunction is not granted to the plaintiff.