Potharlanka Pitchaiah vs Potharlanka Bhaskara Rao Died
2021 Latest Caselaw 666 AP

      HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

                 SECOND APPEAL No.35 of 2014


JUDGMENT:

The Second Appeal arises against the Judgment and

decree in A.S.No.7 of 2007 on the file of Senior Civil Judge,

Avanigadda dated 09.12.2011 confirming the Judgment and

decree in O.S.No.24 of 2001 on the file of Principal Junior Civil

Judge, Avanigadda dated 23.01.2006.

The appellant herein is the appellant in the lower

appellate Court and the defendant in the suit. The respondents

herein is the respondents in the lower appellate Court and the

plaintiffs in the suit.

The suit is filed for permanent injunction restraining the

defendant interfering with the suit schedule property in any

manner whatsoever. The suit was contested and the same was

decreed in favour of the plaintiff by granting permanent

injunction as prayed for. Aggrieved by the same the defendant

preferred an appeal in A.S.No.7 of 2007 on the file of Senior Civil

Judge, Avanigadda and considering the case on merits, the

lower appellate Court dismissed the appeal by confirming the

decree and Judgment of the Trial Court. Aggrieved by the same,

the unsuccessful defendant filed this Second Appeal raising

certain grounds.

Upon perusal of the lower Courts Judgments and decrees

and the material available on record, this Court finds that there

is no substantial question of law for entertaining this Second

Appeal.

Accordingly, the Second Appeal is dismissed. No order as

to costs.

Consequently miscellaneous applications pending, if any,

shall also stand closed.

________________________ B. KRISHNA MOHAN, J

Date: 05.02.2021 TM

HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

Second Appeal No.35 of 2014

Dated: 05.02.2021

TM