PARAVADA SIMHACHALAM Vs. TAMARNA SRIRAMURTHY

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 9/7/2024 in A.S.No.13 of 2018 on the file of the Senior Civil Judge Court, Pithapuram, confirming the Judgment and decree dtd. 17/7/2017 in O.S.No.214 of 2010 on the file of the Principal Junior Civil Judge, Tuni.

(2.) The plaintiffs initiated action in O.S.No.214 of 2010 on the file of the Principal Junior Civil Judge, Tuni, with a prayer for declaration of title of the suit schedule property and for consequential permanent injunction restraining the defendant and his men from ever interfering with the peaceful possession and enjoyment of the suit schedule property by the plaintiffs and for costs.

(3.) The learned Principal Junior Civil Judge, Tuni, dismissed the suit with costs. Felt aggrieved by the same, the unsuccessful plaintiffs in the aforesaid suit filed the aforesaid appeal before the first appellate Court. The Senior Civil Judge, Pithapuram, dismissed the first appeal with costs by confirming the judgment and decree passed by the trial Court. Aggrieved thereby, the unsuccessful plaintiffs/appellants approached this Court by way of second appeal.