GINNELA VENKATESH Vs. VENKATA RAMANAMMA

JUDGEMENT

(1.) This appeal is filed challenging the decree and judgment dtd. 7/3/2014 in AS No.43 of 2019 passed by the Principal District Judge, Nagarkurnool, whereby the judgment dtd. 13/2/2019 in OS No.121 of 2013 on the file of the Junior Civil Judge, Kollapur, has been inversed.

(2.) Heard Sri N.Bhujanga Rao, learned counsel for the appellant and Sri Jagan Mohan Reddy Kotha, learned counsel for the respondent.

(3.) The relevant facts in brief are that the appellant herein as plaintiff filed the suit in OS No.121 of 2013 seeking perpetual injunction against the defendant over the suit schedule 'A' and 'B' properties (schedule 'A' property is 150 Sq.yds of open plot and schedule 'B' property is 300 Sq.yds of open plot). The appellant/plaintiff case is that, the respondent/defendant without any manner of right or interest over the suit schedule properties, is interfering with his possession. As per the appellant, the schedule properties originally belonged to his father and the same were gifted to him under registered deeds on 31/12/2012 and he is in possession and enjoyment of the property.