ENKATALA GOLLA NARSIMLU Vs. MANGALI ANJAIAH

JUDGEMENT

(1.) Heard Sri P. Srihari Nath, learned counsel for the appellant on admission. Perused the entire record.

(2.) This Second Appeal is preferred aggrieved by the judgment and decree dtd. 30/10/2024 passed by the learned II Additional District Judge, Sangareddy, ('First Appellate Court'), in A.S.No.32 of 2016 dismissing the appeal filed by the appellant herein and confirming the judgment and decree dtd. 7/9/2016 passed by the learned Principal Junior Civil Judge, Sangareddy, ('trial Court'), in O.S.No.6 of 2009, which was filed seeking declaration of title, recovery of possession and consequent perpetual injunction by the respondent herein/plaintiff. The parties are hereinafter referred to as they are referred before the trial Court.

(3.) The brief facts of the case are that the plaintiff filed suit for declaration of title, recovery of possession and perpetual injunction with respect to open land admeasuring 15X15 feet i.e., 25 square yards with H.No.3-54, Tangadpally Village, Sadasivpet Mandal, Medak District, ('suit schedule property'). The plaintiff derived title under registered sale deed document bearing No.4242 of 2008, dtd. 15/12/2008 from his vendor Vadde Venkamma. The defendants have made illegal constructions and therefore, the plaintiff filed the present suit.