STATE OF TELANGANA Vs. SHANTHA SRIRAM CONSTRUCTION

JUDGEMENT

(1.) This Appeal Suit is filed by the appellant/respondent/plaintiffs against the Order and Decree dtd. 19/4/2022 passed in I.A.No.306 of 2022 in O.S.No.55 of 2021 on the file of the I Additional Chief Judge, City Civil Court at Secunderabad, wherein the suit filed by the plaintiff against the defendant was rejected on the application filed by the defendant.

(2.) For the sake of convenience, the parties will be referred as per their status before the trial Court.

(3.) The plaintiffs filed suit vide O.S.No.55 of 2021 seeking declaration and perpetual injunction in respect of suit schedule property i.e., land admeasuring Ac.40.00 guntas in GLR Sy.No.243 situated in Cantonment Area, Secunderabad against the sole defendant in pursuance of the liberty granted in W.A. No.150/2021 and directions issued by this Court, as well as earlier proceedings including W.P. No.5049/2016. The dispute pertains to property held for over 75 years, with both sides submitting substantial documentary records and referencing specific Court orders and dates for previous proceedings. The parties have approached the Court seeking adjudication of title, possession, and compliance with legal and procedural directions.