MATAM ASHOK KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri P. Veera Reddy, learned Senior Counsel, assisted by Sri Krishnavamsi, learned counsel, representing Ms. Sodum Anvesha, learned counsel for the appellants and Sri Kata Sambasiva Rao, learned Assistant Government Pleader appearing for the 1st respondent.

(2.) No representation for the 2nd respondent.

(3.) This Appeal has been filed by the appellants/plaintiffs in O.S.No.6 of 2004 being aggrieved from the judgment and decree dtd. 28/7/2011 passed by the III Additional District Judge, Kurnool at Nandyal. The suit was filed against the defendants/respondents 1 and 2 for declaration of title and for permanent injunction in respect of the plaint schedule properties i.e., an extent of 7.60 cents in Sy.No.248; extent of Ac.0.92 cents; and extent of Ac.5.15 cents in Sy.No.691 of Aamuru village, Rudravaram Mandal and an extent of Ac.4.57 cents in Sy.No.316 of Narasapuram village, Rudravaram Mandal.