JUDGEMENT
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(1.)The defendants in O.S. No.284 of 1989 in the Court of the Principal District Munsif at Bhongir are the appellants. They challenge the judgment and decree passed by the trial Court, which was affirmed by the Court of Senior Civil Judge at Bhongir in A.S. No.6 of 1996.
(2.)The sole respondent filed the suit, initially for the relief of declaration of title and perpetual injunction. She pleaded that she purchased an extent of Ac.3-16 guntas of land in Sy.Nos.122 and 123 of Mailargudem, H/o Saidapur Village, Yadagirigutta Mandal, Nalgonda District, from the 1st appellant through an unregistered sale deed, dated 13.4.1977, marked as Ex.A-1. It was her case that the entire consideration of Rs.3,655/- under the said deed was paid and that the possession was delivered to her. According to her, she was in peaceful possession and enjoyment of the property ever since the purchase under Ex.A-1. She complained that appellants 1 and 2 interfered with her possession on 30.3.1989.
(3.)Initially, the trial Court granted temporary injunction in LA. No.284 of 1989, but, it was vacated on 13.9.1990. Alleging that she was forcibly dispossessed from the suit schedule land after dismissal of the I.A., the respondent got amended the plaint suitably, and sought for recovery of possession of the suit land.
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