AGHARAM RADHAKRISHNA REDDY Vs. TALARI SUBRAMANYAM

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 29/2/2016 in A.S.No.9 of 2013, on the file of the Senior Civil Judge, Puttur, reversing the Judgment and decree, dtd. 8/7/2013 in O.S.No.246 of 2007, on the file of Principal Junior Civil Judge, Puttur.

(2.) The appellant Nos.1 to 3 herein are defendant Nos.1, 2 and 5; 1st respondent herein is plaintiff and respondent Nos.3 and 4 herein are defendant Nos.3 and 4 in O.S.No.246 of 2007, on the file of Principal Junior Civil Judge, Puttur. During the pendency of this appeal, 1st appellant died and his legal representatives were brought on record as appellant Nos.4 to 6.

(3.) The plaintiff initiated action in O.S.No.246 of 2007, on the file of Principal Junior Civil Judge, Puttur, with a prayer for permanent injunction restraining the defendants and their men, agents, etc., from interfering with the peaceful possession and enjoyment of plaintiff over the plaint schedule property and for costs.