C. SUBRAMANYAM Vs. A. VARADARAJULU

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. 11/6/2018 in A.S.No.101 of 2015, on the file of VIII Additional District Judge, Chittoor ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 30/5/2015 passed in O.S.No.205 of 2011, by the learned Principal Junior Civil Judge, Chittoor ("trial Court" for short).

(2.) The appellant is herein is the plaintiff and the respondents herein are the defendants in O.S.No.205 of 2011, on the file the Principal Junior Civil Judge, Chittoor.

(3.) The plaintiff initiated action in O.S.No.205 of 2011, on the file of the Principal Junior Civil Judge, Chittoor, with a prayer for declaration of right and title of the plaintiff over the plaint schedule property and consequential relief of permanent injunction and for costs.