CHAIRMAN, APSRTC Vs. MALLIDI KANIKIREDDY

JUDGEMENT

(1.) This Second Appeal, under Sec. 100 of Code of Civil Procedure, 1908 (for short, 'C.P.C'), has been filed by the Appellants/Respondents Appellant Respondents 1 to 4/Defendants against the Decree and Judgment dtd. 30/10/2002, 30/10/2002 in A.S.No.27 of 2001 on the file of Senior Civil Judge, Kothapeta, East Godavari District (for short, 'the 1st Appellate Court') reversing the decree and Judgment dtd. 10/9/1998,, in O.S.No. O.S.No.82 of 1990 (Old O.S.No.101 of 1988) on the file of Junior Civil Judge, Kothapeta (for short, 'the trial Court').

(2.) Respondentss 1 to 3 are the Plaintiffs, who filed the suit in O.S.No.82 of 1990 (Old O.S.No.101 of 1988) seeking a declaration of the easementary right of the Plaintiffs on the west of their shops through in in-gate gate and outgate of the bus station for ingress and egress of the Plaintiffs and their men and for consequential permanent injunction restraining the Defendants from constructing a wall along with shops of the Plaintiffs on the western side.

(3.) Referring to the parties as they are initially arrayed in the suit is practical to mitigate confusion and better comprehend the case.