MODUGUMUDI MASTHAN Vs. ANKEM NAGA AMALA SWAMY

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and Decree dtd. 20/10/2023 in A.S.No.50 of 2023, on the file of the I Additional District Judge, Krishna, Machilipatnam, confirming the Judgment and Decree dtd. 10/4/2023 in O.S.No.308 of 2012, on the file of the Principal Senior Civil Judge, Machilipatnam.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.308 of 2012, on the file of the Principal Senior Civil Judge, Machilipatnam.

(3.) The plaintiff initiated action in O.S.No.308 of 2012, on the file of the Principal Senior Civil Judge, Machilipatnam, with a prayer for declaration that the plaintiff is the absolute owner of the plaint schedule property and for recovery of possession of the plaint schedule property after ejecting the defendant there from and put the plaintiff in vacant possession thereon.