NOORUNNISA BEGUM Vs. RAJ KUMAR CHAND

JUDGEMENT

(1.) These appeals arise out of a judgment and decree of the Additional District Court, Vikarabad, dismissing the suit filed by the appellant, but decreeing the counter claim made by the respondents.

(2.) Heard Mr. M.V.S. Suresh Kumar, learned Senior Counsel appearing for the appellant/plaintiff and Mr. Rakesh Sanghi, learned counsel appearing for the respondents/defendants.

(3.) The appellant herein filed a suit in O.S.No.8 of 2013 on the file of the Court of Additional District Judge, Vikarabad, seeking a declaration that she is the absolute owner of the land of an extent of Ac.17.35 guntas in Survey Nos.60, 61, 62, 66, 71 and 72, situated at Sivareddypet village, Vikarabad Mandal, Ranga Reddy District, and for recovery of possession of the said property and for a further direction to the revenue authorities to make necessary corrections in the revenue records by deleting the names of the defendants and entering the name of the plaintiff. The defendants filed a written statement along with a counter claim seeking a decree of permanent injunction restraining the plaintiff from interfering with their peaceful possession and enjoyment of the suit property. After trial, the Court below dismissed the suit filed by the appellant, but decreed the counter claim filed by the defendants. Hence, the present appeals.