SAGI VIJAYA RAMCHANDRA RAJU Vs. KOPPISETTI SATYANARAYANA

JUDGEMENT

(1.) THE appellants and the first respondent in both the appeals are common. The appeals arise out of a common order, dated 26. 3. 2008, passed by the Court of the Senior Civil judge, Kowur. Hence, they are disposed of through a common judgment.

(2.) FOR the sake of convenience, the parties herein are referred to as arrayed in cma No. 564 of 2008.

(3.) THE first respondent filed OS no. 148 of 2007 against the appellants for the relief of perpetual injunction in respect of the suit schedule property. It is stated that himself and his family members purchased various extents of land in Survey no. 455 of Yamagudem Village, Devarapalli mandal, West Godavari District from manthena family. According to him, though the appellants are said to have purchased about Acs. 20. 00 of land in the same survey number, they do not have any title, possession or right over any portion of survey No. 455 and that they are interfering with his possession over the suit schedule property. He also filed IA No. 907 of 2007 under Order 39 Rules 1 and 2 CPC for the relief of temporary injunction. He repeated the plaint allegations in the affidavit filed in support of the I. A.