RAJA VENKATACHALAM Vs. KANDULA USHA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 3/1/2025, in A.S.No.27 of 2023, on the file of the III Additional District Judge, Nellore, confirming the Judgment and decree dtd. 6/2/2023, in O.S.No.09 of 2019, on the file of the Principal Senior Civil Judge, Nellore.

(2.) The appellants herein are the defendants and the respondent No.1 herein is the plaintiff in O.S.No.09 of 2019 on the file of the Principal Senior Civil Judge, Nellore.

(3.) The plaintiff initiated action in O.S.No.09 of 2019 on the file of the Principal Senior Civil Judge, Nellore, with a prayer for declaration of her title over the plaint schedule property for delivery of possession and also for declaration that the documents executed by the defendant Nos.1 to 4 as null and void and sought for mandatory injunction for removal of the constructions raised by the defendants in the suit schedule property and also for permanent injunction restraining the defendant Nos.1 and 2 and their men from interfering with the peaceful possession and enjoyment of the plaintiff over the plaint schedule property after handing over vacant possession to the plaintiff.