AKULA BHAGIRARAJU Vs. PADALA SATYANARAYANA

JUDGEMENT

(1.) Heard Sri Chakravarthy, learned Counsel representing appellants and Sri M. Lakshmana Sarma, learned Counsel representing respondents.

(2.) This second appeal is filed as against the judgment and decree made in A.S. No.54 of 1988 on the file of II Additional District Judge, East Godavari at Rajahmundry, confirming the judgment and decree made in O.S. No. 1669 of 1981 on the file of the District Munsif, Rajahmundry.

(3.) One Akula Bhagiraju, who is no more, as plaintiff filed O.S. No. 1669 of 1981 on the file of the District Munsif, Rajahmundry, against the respondents herein and defendants in the suit, praying for a declaration of right of passage over 'A B C D' marked portion of the plaint schedule property as per the plaint plan and for mandatory injunction for removal of the obstruction caused by the defendants to the plaintiff s right of way over 'ABCD' marked portion and for costs of the suit.