G.SAI KRISHNA Vs. VISHNU S.WARRIOR

JUDGEMENT

(1.) The petitioner - plaintiff filed a suit in S.R. No.9 of 2025 on 6/1/2025 before the learned VI Additional District Judge, Sathupally, seeking to direct the respondents - defendants to pay compensation of Rs.1,00,00,000.00 (Rupees one crore only) with an interest of 24% per annum to the petitioner from the date of suit till the date of realization.

(2.) Inter alia, in the suit, it was pleaded by the petitioner that he has succeeded to the suit schedule property - Mango Garden (for short 'property') from his parents. The property was protected by the standard iron gates. There were two (2) iron gates fixed by the petitioner. The accused persons by name Mr. Gaddam Narsimha S/o. Gaddam Veladri @ Yadadri and others entered in to the property of the petitioner by removing iron gates and stolen them on the instigation of some unknown persons.

(3.) Heard Mr. P. B. Vijaya Kumar, learned Senior Counsel, appearing for Ms. A.V.S. Laxmi, learned counsel for the petitioner - plaintiff, and perused the material available on record.