SAGI VIJAYA RAMACHANDRA RAJU Vs. KOPPISETTI SATYANARAYANA

JUDGEMENT

(1.) This Civil Revision Petition is directed against order of the Court of learned Principal Senior Civil Judge, Kovvur, in O.S.No.197 of 2007, dated 27.07.2018.

(2.) The plaintiffs are the petitioners. They filed the suit for grant of relief of declaration of their title to the plaint schedule property, as the absolute owners and for consequential injunction restraining the respondents, who are defendants in the suit, from in any way interfering with their peaceful possession and enjoyment of his property and for costs.

(3.) The property in dispute is an extent of Ac.21.40 cents (as per document) and Ac.19.30 cents (as per measurements) out of Ac.135.86 cents in Old estate Nos.A-1 to A-5 and R.S.No.455 at Yernagudem, Devarapalli Mandal, West Godavari District.