AKKENA RAMULU Vs. KARRI BALA PRASAD RAO

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. 24/3/2022 in A.S.No.26 of 2019, on the file of the II Additional District Judge, Parvathipuram ("First Appellate Court" for short) reversing the Judgment and decree, dtd. 31/1/2019 in O.S.No.122 of 2013, on the file of the Senior Civil Judge, Bobbili ("Trial Court" for short).

(2.) The appellants herein are the defendants and the respondents herein are the plaintiffs in O.S.No.122 of 2013.

(3.) The plaintiffs initiated action in O.S.No.122 of 2013, on the file of the Senior Civil Judge, Bobbili, with a prayer for granting permanent injunction restraining the defendants, their men, followers, friends from interfering with the plaintiffs' peaceful possession and enjoyment of the plaint schedule properties and for costs of the suit.