BATHULA EKAMBARAM Vs. DEVELLE PEDA VENKATESWARLU

JUDGEMENT

(1.) THE Second Appeal is filed by the plaintiff in O.S.No. 62 of 1992 on the file of the Court of the Principal Junior Civil Judge, Narasaraopet. THE said suit is for perpetual injunction restraining the defendants from interfering with the plaintiff's possession and enjoyment of suit schedule property bearing door No. 11-2-47 (new door No. 7-3-30) admeasuring 2.051 square feet width house inclusive of joint wall on the East between plaintiff and defendants situated in Ward No. 11 in T.S.No. 383 within the municipal limits of Narasaraopet Town in Guntur District.

(2.) THE trial Court decreed the suit by judgment and decree dated 30-11-1999. THE Court of Principal Senior Civil Judge, Narasaraopet, by Judgment dated 1-8-2005 in A.S.No. 11 of 2000 filed by the defendants, while allowing the appeal dismissed the suit. Aggrieved by the same, the plaintiff filed the Second Appeal.

(3.) AFTER receiving the returned affidavit the first respondent resubmitted the same on 28-8-2006 endorsing as under.