K SATYANARAYANA AND ORS Vs. K KRISHNA REDDY

JUDGEMENT

(1.) The Second Appeal in S.A.No.820 of 1999 is maintained by the 4 appellants-plaintiffs against the sole respondentdefendant aggrieved by the concurrent findings of both the Courts below viz., judgment and decree dated 22.07.1997 in O.S.No.362 of 1993 passed by the Principal Junior Civil Judge, Hyderabad East and North (for brevity "the trial Court"), and the judgment and decree dated 10.08.1999 in A.S.No.101 of 1997 passed by the I Additional District Judge, Ranga Reddy District at Saroornagar, Hyderabad (for brevity "the lower appellate Court"). The suit filed is for a bare injunction in respect of the plaint schedule property of Acs.26.09 guntas in Sy.Nos.7 and 8 of Aushapur Village, Ghatkesar Mandal, Ranga Reddy District.

(2.) The substantial questions of law raised in para-16 of the Memorandum of Grounds of Appeal are as follows:

(3.) It is therefrom and after hearing, the Second Appeal was admitted on 19.09.1999 by formulating the substantial question of law that arises for consideration is:--