MYNENI SYAMALA Vs. K.KALADHAR

JUDGEMENT

(1.) The Appellant/Plaintiff Plaintiff filed this Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dtd. 5/11/1999 passed in A.S.No.131 of 1996 on the file of IV Additional District Judge, Guntur (for short, 'the 1st Appellate Court') Court reversing the Judgment and decree, dtd. 28/8/1996 passed in O.S. No.1119 1119 of 1995 on the file of II Additional District Munsif, Guntur (for short 'the Trial Court').

(2.) The Appellant/Respondent is the Plaintiff, who filed the suit in O.S.No.1119 of 1995 seeking permanent injunction restraining the Defendants and their men from encroaching into her site beyond joint wall BC on the west or in any way interfering with her peaceful possession and enjoyment of her site ABCD as per plaint plan.

(3.) It is expedient to refer to the parties as they are initially arrayed in the suit in O.S.No.1119 of 1995 to mitigate confusion and better comprehend the case.