MANCHALA MOULESWARA REDDY Vs. DABBALI SAMANNA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 30/7/2012 in A.S.No.10 of 2012 on the file of the III Additional District Judge, Nandyal, Kurnool District, in setting aside the Judgment and decree dtd. 19/1/2012 in O.S.No.69 of 2008 on the file of the II Additional Senior Civil Judge, Nandyal.

(2.) The appellants herein are plaintiffs 1 and 2 and the respondents 1 to 11 are defendants 1 to 11 in O.S.No.69 of 2008 on the file of II Additional Senior Civil Judge's Court, Nandyal. Respondents 12 to 14 herein are added as legal representatives of deceased 5th respondent vide order dtd. 26/6/2024 in I.A.No.3 of 2023.

(3.) The plaintiffs initiated action in O.S.No.69 of 2008 on the file of II Additional Senior Civil Judge's Court, Nandyal, with a prayer for declaration of plaintiffs' title in respect of the plaint schedule properties and for consequential permanent injunction restraining the defendants, their men, legal heirs, assignees, representatives etc., from interfering with the peaceful possession and enjoyment of the plaintiffs with regard to the plaint schedule properties and for costs of the suit.