KHATIB ABDUL GAFFAR Vs. VEERABALLI NAGI REDDY

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 19/1/2011 in A.S.No.75 of 2008 on the file of the V Additional District Judge, Rayachoty, Kadapa District, in confirming the judgment and decree dtd. 20/9/2005 in O.S.No.1 of 1999 on the file of the Senior Civil Judge, Rayachoty.

(2.) The 1 st appellant herein is the deceased sole defendant, appellants 2 to 4 are the legal representatives of deceased 1st appellant/defendant and the respondents are plaintiffs 1 to 4 in O.S.No.1 of 1999 on the file of the Senior Civil Judge, Rayachoty.

(3.) The plaintiffs initiated action in O.S.No.1 of 1999 on the file of the Senior Civil Judge, Rayachoty, with a prayer for the relief of declaration of right and title of the plaintiffs over the suit schedule property and for grant of permanent injunction restraining the defendant and his followers from interfering with the plaintiffs' peaceful possession and enjoyment of the suit schedule property and for costs of the suit.