RAVULKOLE VIJAY KUMAR Vs. GRUHALAXMI

JUDGEMENT

(1.) The present Second Appeal is filed questioning the judgment and decree, dtd. 13/6/2023, passed by the Chief Judge, City Civil Court, Hyderabad, in A.S.No.28 of 2020, whereunder and whereby the judgment and decree dtd. 18/10/2019 passed by the VII Junior Civil Judge, City Civil Court, Hyderabad, in O.S.No.2929 of 2016 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.) The brief facts of the case, which led to filing of the present Second Appeal, are that the plaintiff filed the suit claiming that his father by name Kannaiah was the absolute owner and possessor of the suit schedule property having acquired the same by way of a registered sale deed bearing document No.130/1951, dtd. 16/4/1952; that his father died on 26/4/1991; that he constructed a house in part of the property and a part of the remaining land was sold to third parties; that he, being a Ganesh devotee, constructed a Mandapam in 137 square yards and had been erecting Ganesh idol every year for the past 30 years; that the defendants with an evil intention to grab the mandapam land, by using political influence, got a Panchayat convened on 10/10/2016, however, in the said panchayat, the defendants promised that they will not interfere with the possession of the plaintiff over the said Mandapam; that when defendants tried to grab the property by creating fabricated and fictitious documents, he resisted the said illegal acts; and that on 30/10/2016, the defendants came to the suit schedule property and tried to grab the same and as such, he filed the suit for perpetual injunction against the defendants.