ALLA SESHUKUMAR AND ANOTHER Vs. ALLA RADHA KRISHNA

JUDGEMENT

(1.) This appeal is preferred by the plaintiffs in O.S. No. 185 of 1992 on the file of the District Munsiff, Gannavaram.

(2.) The suit was filed for perpetual injunction in respect of two items of property covered by the plaint schedule.

(3.) The first plaintiff is the wife and the second plaintiff is the minor son of the defendant. It is not disputed that the defendant executed a registered ft deed on 3.4.1987 in respect of item No. 1 in favour of the first plaintiff is also not disputed that the defendant executed a partition deed on 9.4.1987 allotting item No. 2 to the second plaintiff represented by the first plaintiff. The plaintiffs asserted that they are in possession and enjoyment of the property.