BONKURU RADHA RANI Vs. BATTULA ASHA

JUDGEMENT

(1.) The unsuccessful defendant No.1 in O.S. No.174 of 2004 on the file of the Principal Junior Civil Judge, Mangalagiri, Guntur District, filed a first appeal in A.S. No.16 of 2010 on the file of the Senior Civil Judge, Mangalagiri, Guntur District. The First Appellate Court, on hearing both sides, dismissed the said first appeal vide A.S. No.16 of 2010. Aggrieved by the said decree and judgment, the second appeal is filed by defendant No.1 in O.S. No.174 of 2004.

(2.) The plaintiffs initiated action in O.S. No.174 of 2004, on the file of the Principal Junior Civil Judge, Mangalagiri, Guntur District, with a prayer for permanent injunction restraining the defendants and their men from interfering with the plaintiffs' peaceful possession and enjoyment of the plaint schedule property and for costs.

(3.) The appellant herein is defendant No.1, respondent Nos.1 and 2 are plaintiff Nos.1 and 2, respectively, and respondent Nos.3 to 7 are defendant Nos.2 to 6 in O.S. No.174 of 2004. On 3/4/2017, this Court dismissed the appeal for default against respondent No.5 herein. During the pendency of the second appeal, respondent No.7 herein died, and respondent No.8 was brought on record as the legal representative of deceased respondent No.7.