ORUGANTI UPENDRANATH Vs. RAMAPURAM MEDARA LAKSHMAIAH

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 9/2/2023 in A.S.No.23 of 2018, on the file of the VI Additional District Judge, Anantapur at Gooty, confirming the Judgment and decree dtd. 21/6/2017 in O.S.No.272 of 2007, on the file of the Junior Civil Judge, Gooty.

(2.) The appellants herein are the plaintiffs and the respondents herein are the defendants in O.S.No.272 of 2007, on the file of the Junior Civil Judge, Gooty.

(3.) The plaintiffs initiated action in O.S.No.272 of 2007, on the file of the Junior Civil Judge, Gooty, with a prayer for declaration of right and possession of plaint schedule property and to declare sale held in between defendant Nos.1 to 4 and defendant No.5 is null and void and consequential permanent injunction in favour of the plaintiffs and defendants 6 and 7 by restraining the defendant Nos.1 to 4 and 5 from raising the constructions in the plaint schedule properties and interfering with the peaceful possession and enjoyment of the plaintiffs and for costs of the suit.