MURIKI DHANA LAXMI Vs. DUGGEMPUDI RANJITH RANJITH REDDY

JUDGEMENT

(1.) This Appeal is filed challenging the order dt.19-06-2018 in I.A.No.304 of 2017 in O.S.No.158 of 2017 of the I Additional Senior Civil Judge, Warangal.

(2.) Appellant is the plaintiff in the suit.

(3.) She filed the said suit against the respondents for declaration of title and for perpetual injunction. She claimed to have purchased under a registered sale deed bearing Doc. No.330/1983 dt.03-02-1983, the property of Ac.0.10 gts in Sy. No.117/B/3 of Palivelpula Gram Panchayat, Kumarpally village, of which, southern boundary is said to be 7 sq yds wide road.