D LAKSHMAMMA Vs. KATHI CHINNA NARASAPPA ALIAS CHINNUDU

JUDGEMENT

(1.) This appeal by the legal representatives of the deceased-plaintiff is directed against the judgment and decree dated 23.09.1992 passed in A.S. No.7 of 1988 on the file of the Sub-Court, Kadiri, reversing the Judgment and decree dated 15.03.1988 passed in O.S. No.518 of 1983 on the file of the principal District Munsif, Kadiri, in Anantapur District.

(2.) The parties are being referred as they are arrayed in the suit for the sake of convenience.

(3.) The plaintiff Dadireddi Chinna Gangi Reddy filed the said suit O.S. No.518 of 1983 for declaration of his title and for permanent injunction restraining the defendants and their men from interfering with his peaceful possession and enjoyment of the suit property or in the alternative for recovery of possession of the suit property. The suit property consists of five cents of open land in survey number 114 situated in Gopepalle village within specific boundaries. The case of the plaintiff is that he purchased the suit land from one Penujuri Ramalingappa under a registered sale deed dated 31-1-1948 (Ex.Al) for a valid consideration of Rs.300.00 and that he was put in possession of the same and that his name has also been mutated in the revenue records. The suit land is situated abutting the first defendant's house on southern side and due to the disputes in the recent panchayat elections at the instigation of the enemies of the plaintiffs the defendants are bent upon interfering with his peaceful possession and enjoyment of the suit property and that the plaintiff had been in possession of the suit site having his manure heap and fire wood and other agricultural implements. Hence, the plaintiff filed the said suit for the reliefs as stated supra.