V. SOMULU Vs. G. LAKSHMI

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellants/Defendant Defendants against the Decree and Judgment dtd. 11/7/2001, in A.S.No.92 of 1995 on the file of learned Senior Civil Judge's Court, Chodavaram (for short, 'the First Appellate Court') confirming the decree and Judgment dtd. 6/4/1995, 6/4/1995 in O.S.No.39 of 1990 on the file of learned Principal District Munsif Court, Chodavaram (for short, 'the Trial Court').

(2.) The Respondent is the Plaintiff, who filed the suit in O.S.No.39 of 1990 seeking for permanent prohibitory injunction restraining the Defendants and their men from interfering with the peaceful possession and enjoyment of the Plaintiff over the plaint schedule land.

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