V.NARENDER REDDY Vs. P.LAKSHMI DEVI

JUDGEMENT

(1.) Impugning the judgment and decree dated 22.3.2010 delivered in O.S.No.437 of 2006 by the learned VIII Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar, the unsuccessful defendant in the said suit preferred this appeal.

(2.) For the sake of convenience, parties to this appeal will hereinafter be referred to as they were arrayed before the trial Court.

(3.) The plaintiffs instituted the suit O.S.No.437 of 2006 before the Court below against the defendant for declaration and perpetual injunction in respect of an agricultural land admeasuring Ac.5-23 guntas in Sy.No.491, Aliyabad Village, Shameerpet Mandal, Ranga Reddy District, with specific boundaries, hereinafter referred to as 'the suit schedule property '.