TIRUMALA TIRUPATI DEVASTHANAMS Vs. T VENKATA PADMAVATHAMMA

JUDGEMENT

(1.) THIS Appeal is directed against the decree and judgment in O. S. No. 69 of 1995 on the file of the Principal Senior Civil Judge, tirupathi, dated 11-8-2004, dismissing the suit filed by the appellant. The appellant-plaintiff filed the above suit to declare that the plaintiff is the absolute owner of plaint-A schedule property, to direct the defendants to surrender the possession of the lands detailed in plaint-B schedule, to grant permanent injunction restraining the defendants and their men from interfering with the plaintiff's possession and enjoyment of the plaint-A schedule property or in the event of the Court coming to a conclusion that the plaintiff is not in possession of the plaint-B schedule property for recovery of possession with damages for use and occupation. The appellant, being unsuccessful plaintiff in the suit, preferred this appeal challenging the validity and legality of the judgment of the lower Court.

(2.) THE averments of the plaint in brief are as follows:

(3.) LATE Sri Venkataseshacharyulu was rendering service of "divyanamasankirthana" in Sri Venkateswara Swami Temple at tirumalatirupathi.