V NARAYANASWAMY MUDALIAR Vs. VELURU KRISHNAVENAMMA

JUDGEMENT

(1.) Heard Sri Mahadeva, learned counsel representing the appellant and Sri N. Pramod, learned counsel representing the respondent.

(2.) The unsuccessful defendant in the suit is the appellant. The respondent herein Smt. Veluru Krishnavenamma filed the suit). S.No.24 of 1981 on the file of the Principal District Munsif, Punganur, praying for the relief of declaration of title and perpetual injunction. The Court of first instance, on the strength of the respective pleadings of the parties having settled the issues, recorded the evidence of P. Ws.1 to 3, D.Ws.1 to 3, marked Exs.A-1 to A-5 and Exs.B-1 to B-7 and came to the conclusion that the plaintiff had established her title and she is entitled for even the relief of perpetual injunction.

(3.) Aggrieved by the same, the matterwas carried by way of appeal in A.S.No.163 of 1990 on the file of Additional District Judge, Mandanapalle, and the learned Judgeframed the point for consideration at para 7 and after discussing the oral and documentary evidence, came to the conclusion that the findings recorded by the Court of first instance to be confirmed and ultimately, dismissed the appeal.