STATE OF A.P. Vs. B.NARASIMHA MURTHY

JUDGEMENT

(1.) This second appeal under Sec. 100 Code of Civil Procedure is directed against the decree and judgment in A.S.No.178 of 1996 dtd. 27/7/2001 on the file of the Court of learned II Additional District Judge, East Godavari at Rajahmundry (hereinafter referred to as "first Appellate Court").

(2.) The respondent/plaintiff herein instituted the suit in O.S.No.1112 of 1989 before the Court of learned I Additional District Munsif at Rajahmundry (hereinafter referred to as "Trial Court") for permanent injunction restraining the defendants, their men and agents from interfering with the peaceful possession and enjoyment of the plaint schedule land by the plaintiff and for costs of the suit.

(3.) Before adverting to the material and evidence on record and nature of findings in the judgment of the trial Court, it is necessary to scan through the case pleaded by the parties in their respective pleadings.