KAMMARI SRINIVAS Vs. KAMMARI MANTHAIAH

JUDGEMENT

(1.) This Second Appeal is filed challenging the judgment and decree dtd. 16/12/2021 passed in A.S.No.4 of 2019 on the file of the Court of the III Additional District Judge, Adilabad, Asifabad, reversing the judgment and decree dtd. 28/12/2018 passed in O.S.NO.28 of 2012 on the file of the Court of the Senior Civil Judge, Asifabad.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the trial Court.

(3.) Brief facts leading to filing of the present Second Appeal are that the plaintiff filed a suit in O.S.No.28 of 2012 for perpetual injunction before the Senior Civil Judge, Asifabad, in respect of land to an extent of Ac.7-20 cents, in Survey No.168 situated at Malledi Village of Bheemini Mandal, Adilabad District (herein after referred to as 'the suit land').