SATYANARAYAN AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Appeal arises out of the Judgment and Decree dtd. 29/3/2007 passed in O.S.No.1496 of 1996 (hereinafter referred to as 'the impugned judgment') on the file of I Senior Civil Judge, City Civil Court, Hyderabad (hereinafter shall be referred to as 'the Trial Court'), whereby the suit instituted by the appellant No.1/plaintiff herein against the respondents/defendants seeking declaration of title in respect of the suit schedule properties coupled with mandatory injunction directing respondent No.2/defendant No.2 seeking to delete the entry relating to the suit properties from the relevant records maintained by it and for a permanent injunction restraining the respondents/defendants from interfering with the peaceful possession and enjoyment of the appellant No.1/plaintiff over the suit schedule properties, was dismissed.

(2.) For the sake of convenience and clarity, the parties hereinafter shall be referred to as they were arrayed before the Trial Court.

(3.) The brief facts of the case as borne out from the record, are that the property admeasuring Ac.3-13 guntas in Survey Nos.139 and 140, situated at Shaikpet Village, Golconda Mandal, shown as Item No.1 of the plaint schedule, originally belonged to the plaintiff's maternal uncle, Srikishan Agarwal. The plaintiff's great-grandfather, late Eknath, had constructed Sri Hanuman Temple at premises No.9/4/85, Nanalnagar X Roads, Hyderabad, which is Item No.2 of the plaint schedule, and the same is claimed to be a private family temple.