K.NARAPPA Vs. K.CHINNAMMA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") is filed aggrieved against the Judgment and decree, dtd. 22/8/2022 in A.S.No.13 of 2015 on the file of learned Senior Civil Judge, Dharmavaram, confirming the Judgment and decree, dtd. 1/6/2015 in O.S.No.24 of 2003 on the file of learned Junior Civil Judge, Dharmavaram.

(2.) The appellants herein are the plaintiffs and the respondent herein is the defendant in O.S.No.24 of 2003 on the file of learned Junior Civil Judge, Dharmavaram.

(3.) The 1st plaintiff initiated action in O.S.No.24 of 2003, on the file of learned Junior Civil Judge, Dharmavaram, with a prayer to declare right of the 1st plaintiff over the suit schedule property and for grant of mandatory injunction directing the defendant to remove compound wall and deliver vacant possession of the suit schedule property to the plaintiff and for costs of the suit.