B. CHANDRA SHEKAR Vs. KURAPATI NARENAER

JUDGEMENT

(1.) This appeal is filed by the appellant herein challenging judgment and decree dt.18.10.2019 in OS.No.1176 of 2008 of the V Additional District & Sessions Judge, Ranga Reddy District. The suit

(2.) The 1st respondent herein/plaintiff in the said suit had filed the said suit through a GPA Holder against the appellant and respondents 2 and 3 to declare that he is the sole, absolute and lawful owner of the suit schedule property, for recovery of possession thereof and for perpetual injunction restraining the appellant and respondents 2 & 3 from undertaking any constructions in the suit schedule property apart from costs.

(3.) The suit schedule property is plot No.49, forming part of Survey No.11/11, 11/12, 11/13 and part of Survey No.11 situated at Khanamet village, Sherilingampally Mandal, Ranga Reddy District.