GUDIVADA JAYARAM / JAYARAM NAIDU Vs. GUGGILA RAMESH BABU

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 20/2/2015 in A.S.No.112 of 2012, on the file of the Special Judge for Trial of cases under SCs & STs (POA) Act-Cum- Additional District Judge, Vizianagaram, confirming the Judgment and decree dtd. 28/9/2012 in O.S.No.461 of 2005, on the file of the Additional Junior Civil Judge at Vizianagaram.

(2.) The appellants herein are the plaintiffs and the respondents herein are the defendants in O.S.No.461 of 2005, on the file of the Additional Junior Civil Judge at Vizianagaram.

(3.) The plaintiff initiated action in O.S.No.461 of 2005, on the file of the Additional Junior Civil Judge at Vizianagaram, with a prayer for declaring the plaintiffs 1 and 2 are the absolute owners of the plaint schedule property and for consequential relief of permanent injunction, restraining the defendants and their men from in any way interfering with the peaceful possession and enjoyment of the plaintiffs over the plaint schedule property and for costs of the suit.