B.SUBBA REDDY Vs. VELAGA RAMA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 18/7/2022 in A.S.No.9 of 2016 on the file of the XIII Additional District Judge, Gajuwaka, Visakhapatnam District, in confirming the Judgment and decree dtd. 3/2/2016 in O.S.No.56 of 2011 on the file of the Principal Senior Civil Judge, Gajuwaka.

(2.) The appellant herein is defendant and the respondent is plaintiff in O.S.No.56 of 2011 on the file of Principal Senior Civil Judge's Court, Gajuwaka.

(3.) The plaintiff initiated action in O.S.No.56 of 2011 on the file of Principal Senior Civil Judge's Court, Gajuwaka, with a prayer for permanent injunction restraining the defendant, his kith and kin, agents, servants and all his men from in any way, interfering with the peaceful possession and enjoyment of the suit schedule property of the plaintiff and for costs of the suit.