RAPAKA NAGARAJU Vs. SUDHA HIGH SCHOOL

JUDGEMENT

(1.) Heard Sri Y.Rama Rao learned counsel for petitioner/ defendant No.1, and Sri J.Kanakaiah learned counsel for respondent No.1/plaintiff.

(2.) Parties are referred to as arrayed in the suit.

(3.) Plaintiff filed O.S.No.416 of 2020 on the file of the Additional Junior Civil Judge at Jangaon praying to grant decree of perpetual injunction restraining the defendants, their family members, servants, associates, agents, relatives etc from entering into or interfering in peaceful running of school activity in the school premises described more fully in the schedule appended to the suit plaint (hereinafter referred to as suit schedule property). According to plaintiff, Sudha Educational and Cultural Society was formed and registered in the year 2013 (Reg.No.788/2013). The society established Sudha High School. In the year 2014 he has acquired suit schedule property on 5 (five) years lease to establish the school in the premises. Lease deed was executed on 26.5.2015 by the owner of the property Sri Rapaka Sudhakar. It is his case that lease was subsequently extended. Initially school was established to impart education upto 7th class, subsequently permission is granted to impart education upto 10th class. The administration of the school is taken care of by Sri Rapaka Vijaya Kumar, Correspondent of the school and General Secretary of the society. Plaintiff contents that defendants are total strangers, have no right or interest in the management of the plaintiff school. Plaintiff alleges that defendants became envious of the success of the school, started meddling with day to day running of the school, creating all sorts of nuisance, became violent, using abusive language in electronic media, illegally trespassed into the school premises by use of force.