YAMSANI MOHANDAS Vs. YAMSANI SATYANARAYANA

JUDGEMENT

(1.) This Second Appeal is arising out of the judgment dtd. 2/6/2011 in A.S.No.11 of 2006 on the file of Senior Civil Judge, Peddapalli, which is arising out of the judgment and decree dtd. 27/3/2006, passed in O.S.No.15 of 2002 on the file of Junior Civil Judge, Sultanabad, Karimnagar District.

(2.) For the sake of convenience, the parties are referred to as arrayed before the trial Court.

(3.) The Appellant is the plaintiff. The plaintiff had filed a suit against the defendant Nos.1 to 3 seeking relief of perpetual injunction, over the suit schedule property to an extent of Ac.0-02 gts in Sy.Nos.743-A and B and to an extent of Ac.0-04 gts in Sy.No.637, situated in Kolanur Village within separate schedule boundaries and also for the relief of declaration that the registered sale deed Nos.135 and 139 of 1991 and 2129 of 2001 are null and void and not binding on the plaintiff.