(1.) This Appeal is filed by the appellant/plaintiff assailing the Judgment and Decree dtd. 29/1/2005 passed in O.S.No.87 of 2001 (for short 'the impugned judgment') on the file of learned XIV Additional Chief Judge, City Civil Court (for short 'the Trial Court'), whereby the suit instituted by the plaintiff against the defendants seeking declaration of title and consequential perpetual injunction in respect of suit schedule property, came to be dismissed.
(2.) For the sake of convenience, the parties shall hereinafter be referred to as they were arrayed before the learned Trial Court.
(3.) The brief facts of the case, as borne out from the record, are that the Plaintiff filed the suit seeking declaration of title and perpetual injunction in respect of the property bearing Municipal No. 8-2- 269/4/D, Road No.2, Banjara Hills, Hyderabad (hereinafter referred to as 'the Suit Schedule Property'). Initially, the plaintiff instituted a suit for bare perpetual injunction, which was subsequently amended to include the relief of declaration of title, and thereafter further amended by raising a plea of title by adverse possession.
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