Vasana Siva Parvathi vs Gadwala Alias Vada Sesha Sailaja
2024 Latest Caselaw 6588 AP

Andhra Pradesh High Court - Amravati

Vasana Siva Parvathi vs Gadwala Alias Vada Sesha Sailaja on 1 August, 2024

 APHC010044922008
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                       [3366]
                             (Special Original Jurisdiction)

                    THURSDAY, THE FIRST DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

              THE HONOURABLE SRI JUSTICE B SYAMSUNDER

                        SECOND APPEAL NO: 560/2008

Between:

Vasana Siva Parvathi and Others                             ...APPELLANT(S)

                                    AND

Gadwala Alias Vada Sesha Sailaja and Others                ...RESPONDENT(S)

Counsel for the Appellant(S):

1. A V SIVAIAH

Counsel for the Respondent(S):

1. M PITCHAIAH

2. K V SUBRAHMANYA NARUSU

The Court made the following:

Judgment:-

I have heard the he learned counsel for the appellant appellants Mr.A.V.Sivaiah as

well as learned counsel Mr.N.Nageswar Nageswar Rao, representing on behalf of

Mr.M.Pitchaiah, learned counsel for the respondent No.1.

2. Both sides have filed joint memo reporting settlement ettlement in view of the

report submitted by the Mandal Surveyor as per directions of this Court.

3. A perusal of joint memo filed by both sides which shows that appellants

herein who are plaintiffs in the suit are in possession and enjoyment of land to

an extent of Ac.0.74 cents in RS.No.44, Ac.2.68 cents in RS.No.45/1 and

Ac.0.18 cents in RS.No.45/2, in total to an extent of Ac.3.60 cents and also

Ac.1.32 cents in RS.No.45/1 belongs to the 2nd appellant/2nd plaintiff.

4. The first respondent/defendant No.1 is in possession and enjoyment of

Ac.1.00 cents of land in Rs.No.45/1 which was ear-marked by the Mandal

Surveyor as per his report. Both parties have agreed to enjoy their respective

lands as per Mandal Surveyor report which shall be part of record. As both

parties have agreed to enjoy their respective lands without interfering with the

lands of others as per the Mandal Surveyor report, the same is recorded.

5. In view of compromise between the parties the Permanent Injunction is

hereby granted to the appellants/plaintiffs in respect of the land ear-marked by

the Mandal Surveyor as per his report which is in possession and enjoyment

of the appellants/plaintiffs.

6. Accordingly, this Second Appeal is disposed of, in view of compromise

memo filed by both sides as per Mandal Surveyor report. No order as to costs.

Consequently, miscellaneous petitions, if any, shall stand closed. The

interim stay granted if any, shall stand vacated.

_______________________________ JUSTICE BANDARU SYAMSUNDER Date: 01.08.2024 PNS