UNNAMATLA APPA RAO Vs. TADEPALLIGUDEM MUNICIPALITY

JUDGEMENT

(1.) S.A.No.234/90 is filed against A.S.No. 108/87. A.S.No.108/87 is filed againstO.S.No.44/1984;SANo.247/90 is filed aganstAS.No.111/87. A S.No, 111/87 is fled against O. S.No.72/1984.SANo.248/90 is filed against AS.No.10e/87;A.S.No. 106/87 and Cross-objections were filed against O. S.No. 67/1984.

(2.) In all the three Second Appeals the plaintiffs are the appellants. All the three suits were filed for declaration of their title and for injunction restraining the Municipality from interfering with their possession in respect of the plaint schedule property. The facts in briefinO.S.No.44/1984 are as follows:

(3.) The plaint schedule site is 400 square yards. Originally it is a part of Mokasu Inam cultivable land covered by Block Survey No.215. A'DharmaCheruvu'calledas'Siddi Cheruvu1 existed in a part of the said Block SurveyNo.215. There is aroad called Koderu Nallajerla Road towards west of the Block. To the East and West of Koderu Nallajerla Road 'Chenchu' community people occupied and raised huts on permission given by Mokasadars. The plaintiff is a Dealer in Rice, He obtained 400 Sq.Yards of site in the western side of Siddi Cheruvu area where Ihere was a market on payment of Rs.50.00as consideration to Mokasadars. He also paid another Rs.50.00 for the huts of those Chench people to carry on the business of trading in rice in the hut.