GOOTLA NARAYANA REDDY Vs. KOOTHURU SRINIVASA REDDY

JUDGEMENT

(1.) This appeal is filed by the plaintiffs aggrieved by the judgment and decree dtd. 17/1/2008 in O.S.No.4 of 2002 on the file of learned I Additional District Judge, Karimnagar, wherein the suit of the plaintiffs for declaration and perpetual injunction was dismissed.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the learned trial Court.

(3.) The brief facts of the case, which necessitated the plaintiffs to file the present appeal, are as follows: