PONNADA SEETHA MAHALAKSHMI Vs. GELAM VEERARAJU & ORS.

JUDGEMENT

(1.) This Second Appeal is by the defendants 1 and 3 of whom the tenant is the tenant of the former. The real contest is by the 1st defendant, the 1st appellant, who will be referred to hereinafter as the appellant.

(2.) The suit was instituted by the Respondents for the grant of a permanent injunction restraining the defendants and their men from interfering with the possession of the plaintiffs in respect of the property described in the schedule. The facts leading to the institution of the suit may be summarised is follows:

(3.) The 2nd defendant was, in due course of time adjudged an insolvent, and the order of adjudication was made on the basis of his own consent. The appellant was also cited as one of the Respondents in the insolvency petition. She appeared by her own counsel and filed a counter. But she also did raise any objection to the adjudication. She was in fact consenting party to the adjudication.