UNION OF INDIA Vs. RADHIKA METAL AND MINERALS

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree in AS No.82 of 1991 dated 4-11-1994 passed by the learned Additional District Judge, Vizianagaram, wherein the judgment and decree passed in OS No.81 of 1989 dated 24-11-1991 by the learned District Munsif, Chepurupalli in dismissing the suit, was reversed.

(2.) The appellants are the defendants and respondent is the plaintiff.

(3.) The plaintiff laid suit in OS No.81 of 1989 seeking perpetual injunction restraining the defendants from interfering with the possession of the plaintiff in respect of plots 10 to 14 of Garvidi Railway Siding in any manner whatsoever except in due course of law.