BUSSA NARAYANA Vs. MUDA RAJA VENKATESWARLU

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. 22/2/2019 in A.S.No.63 of 2015, on the file of learned VI Additional District Judge, Markapur, confirming the Judgment and decree, dtd. 4/6/2012 in O.S.No.204 of 2000, on the file of learned Principal Junior Civil Judge, Giddalur.

(2.) The appellant herein is the defendant, the respondents 1 to 5 herein are the plaintiffs in O.S.No.204 of 2000, on the file of learned Principal Junior Civil Judge, Giddalur.

(3.) The 1st plaintiff initiated action in O.S.No.204 of 2000, on the file of learned Principal Junior Civil Judge, Giddalur, with a prayer for permanent injunction restraining the defendant not to disturb the peaceful possession and enjoyment of plaintiff in plaint schedule land and for costs of the suit. During the pendency of the suit, the 1st plaintiff died and his legal representatives were brought on record as plaintiffs 2 to 5.