YEDDULA BUSI REDDY Vs. SALUVADI VENKATAIAH

JUDGEMENT

(1.) The Second Appeal No.251 of 2024 is filed against the decree and judgment passed in A.S.No.49 of 2018, on the file of the Principal District Judge, Kurnool ( "First Appellate Court" for short). The said A.S.No.49 of 2018 is filed against the decree and judgment passed in O.S.No.560 of 2010, on the file of the Additional Senior Civil Judge, Kurnool ( "Trial Court" for short). The Second Appeal No.357 of 2024 is filed against the decree and judgment passed in A.S.No.50 of 2018, on the file of the Principal District Judge, Kurnool. The said A.S.No.50 of 2018 is filed against the decree and judgment passed in O.S.No.552 of 2011, on the file of the Additional Senior Civil Judge, Kurnool.

(2.) In both the second appeals, the appellants are plaintiffs and the respondents are defendants in O.S.No.560 of 2010 and O.S.No.552 of 2011.

(3.) The plaintiffs in both the suits i.e., O.S.No.560 of 2010 and O.S.No.552 of 2011 initiated action before the Trial Court with a prayer for permanent injunction restraining the defendants, their men and agents from in any way entering into or interfering with the possession of the plaintiffs in the plaint schedule land by permitting the plaintiffs to sue in representative capacity representing all the plot owners in Sy.No.686/1 in the plaint schedule.