KOLETI VENKATESWARLU Vs. BANDI RAMI REDDY

JUDGEMENT

(1.) This second appeal is directed against the judgment dtd. 2/5/2008 in A.S.No.19 of 2002, on the file of the Principal Senior Civil Judge, Kothagudem, wherein the said appeal filed by the appellants herein was dismissed, confirming the judgment and decree dtd. 31/12/1996 in O.S.No.220 of 1993, on the file of the Principal District Munsif, Kothagudem, wherein the suit filed by the respondents herein for permanent injunction, was decreed.

(2.) C.C.No.945 of 2016 is filed by respondents Nos.1 to 3 (plaintiffs) in the second appeal complaining willful disobedience of the orders dtd. 30/10/2008 passed by this Court in S.A.M.P.No.2426 of 2008 in S.A.No.1095.

(3.) Heard the learned counsel for the appellants and the learned counsel for the respondents. Perused the record.