Papunka Pochavva vs Votarikari Sujatha
2022 Latest Caselaw 2871 Tel

    THE HON'BLE SMT. JUSTICE P. SREE SUDHA

            SECOND APPEAL No.910 of 2009

JUDGMENT :

On 13.06.2022, there was no representation on behalf

of the appellants. Therefore, the matter was listed on

16.06.2022 as a last chance. Heard the learned counsel for

the respondent.

2. Learned counsel for the respondent submits that

he has filed in O.S.No.38 of 2004 for interim injunction and

the same was dismissed. Against the same, he preferred an

Appeal vide A.S.No.1 of 2007 and the same was allowed vide

order dated 15.07.2009. Aggrieved by the said order, this

Second Appeal is filed.

3. The appellant herein also filed a suit vide

O.S.No.21 of 2010 for declaration of title and for recovery of

possession for which he clearly admitted possession.

4. In view of the above discussion, this Second

Appeal is devoid of merits and is liable to be dismissed.

5. Accordingly, this Second Appeal is dismissed.

Miscellaneous petitions, if any, pending in this criminal

petition, shall stand closed.

_____________________ P. SREE SUDHA, J.

Date: 16.06.2022 dv