SHAIK MOHAMMED Vs. OM PRAKASH

JUDGEMENT

(1.) This Second Appeal is filed by the appellants - appellants - plaintiffs aggrieved by the judgment and decree dtd. 23/1/2009 passed in A.S.No.156 of 2007 by the Senior Civil Judge, Bodhan in dismissing the appeal, confirming the judgment and decree dtd. 25/4/2007 passed in O.S.No.14 of 2003 by the Junior Civil Judge, Bodhan.

(2.) The parties are hereinafter referred as arrayed before the trial court.

(3.) The plaintiffs filed the suit for perpetual injunction in respect of suit schedule property to an extent of Ac.1-00 guntas of land in Survey No.225 in Sailampoor shivar of Suleman Nagar Village of Kotagir Mandal, Nizamabad District.