VADE SEETHARAMULU Vs. SINGARENI COLLIERIES COMPANY LIMITED

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/ plaintiff assailing the order dtd. 10/2/2014 in OS No.37 of 2011 on the file of the learned Principal Junior Civil Judge, Kothagudem.

(2.) The suit in OS No.37 of 2011 was filed by the plaintiff against the defendants for recovery of damages with the following prayer:

(3.) The defendants have filed the written statement, issues were settled, when the evidence of the plaintiff was in progress, the defendants have raised an objection that the suit schedule property - dry land in Survey No.341/2 to an extent of Ac.2.20 guntas of survey sub-division of VTC and Coal Dumping Yard of S.C. Company Limited, Manuguru under patta No.341/1589 and Khasra No.341/1584 and extent of Ac.1.09 guntas and 341/1366 and Khasra No.341/1336 to an extent of Ac.1.11 guntas, total extent of Ac.2.20 guntas under S.C. Company delivered under panchanama dtd. 30/5/1993 is within the agency area and the Court has no jurisdiction to entertain the suit.