Y.V.PRASANNA KUMAR Vs. S.VENKATESHWAR

JUDGEMENT

(1.) Aggrieved by the Judgment and Decree dtd. 29/4/2010 in OS No. 67 of 2005, on the file of the I Addl. Chief Judge, City Civil Courts, Secunderabad, this Appeal is preferred by the defendants-appellants.

(2.) For convenience sake, parties are referred to as arrayed in the suit.

(3.) Originally, the suit was filed by respondents - plaintiffs for recovery of possession of suit schedule land admeasuring 13 square yards along with two rooms in dilapidated condition and also for permanent injunction restraining the defendants not to block the entry for ingress and egress of plaintiffs in respect of suit schedule property bearing premises No. 28 and 29 situated at Picket, Secunderabad. It is stated, plaintiffs are enjoying the suit property as absolute owners and also the legal heirs of their father S.Hanumantha Rao. As they have been pre-occupied by their works and they are not in a position to look after the suit schedule property, they executed GPA in favour of one J. Ajay Babu to look after the suit schedule property and plaintiffs are paying taxes to the Cantonment Board regularly.