VANNAM RAMA RAJU Vs. POOSA CHAKRAPANI

JUDGEMENT

(1.) The present Second Appeal is filed questioning the judgment and decree, dtd. 20/1/2023, passed by Principal District Judge, Warangal in AS.No.108 of 2016, whereunder and whereby the judgment and decree dtd. 27/1/2016 passed by the V Additional Junior Civil Judge, Warangal in O.S.No.465 of 2009 was confirmed.

(2.) The appellant is the plaintiff and the respondents are the defendants in the suit. For convenience, hereinafter the parties are referred to as they are arrayed in the suit.

(3.) Succinctly, the facts of the case, which led to filing of the present Second Appeal, are that the suit was filed for permanent injunction in respect of the suit schedule property. The plaintiff averred that he purchased the suit schedule property under a registered document, dtd. 20/2/2009 from one Syed Hilaluddin Quadri and since then, he has been in peaceful possession and enjoyment of the same.