G SUSHEELA Vs. M RAJYALAKSHMI

JUDGEMENT

(1.) Special leave granted.

(2.) As the only point on which the notice was issued related to the desirability of disposing of the Second Appeal in terms of Section 100 of the Code of Civil Procedure, 1908 [in short 'the Code'] without formulating the substantial question of law by the High Court of Judicature, Andhra Pradesh at Hyderabad, it is not necessary to deal with the factual aspects in detail.

(3.) The respondents instituted a suit O.S. No.572 of 1989 in the Court of VI Assistant Judge, City Civil Court, Hyderabad, against the appellants for perpetual injunction restraining the appellants from interfering with the peaceful possession of suit land admeasuring Ac.1.25 guntas (i.e. 65 guntas) in Survey No.29 in village Theegalguda, Mandal Charminar, Hyderabad Distt., Andhra Pradesh.