CHANDU SANKARA RAO Vs. VARIKUTI SIVA SATYANARAYANA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 31/10/2023, in A.S.No.01 of 2020, on the file of the Principal District Judge, West Godavari District at Eluru, confirming the Judgment and decree dtd. 30/9/2019 in O.S.No.413 of 2012, on the file of the I Additional Junior Civil Judge, Eluru.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.413 of 2012, on the file of the I Additional Junior Civil Judge, Eluru.

(3.) The plaintiff initiated action in O.S.No.413 of 2012, on the file of the I Additional Junior Civil Judge, Eluru, with a prayer for declaration that the plaintiff is the absolute owner of the plaint schedule property and to grant to consequential relief of possession and directing the defendant to evict and deliver possession of the schedule property to the plaintiff and also to grant permanent injunction restraining the defendant from making any further constructions in the plaint schedule site and from interfering with the plaintiff's peaceful possession and enjoyment of the plaint schedule property and for costs of the suit.