U SOWRI REDDY Vs. B SUSEELAMMA

JUDGEMENT

(1.) This appeal has been filed against the order dated 12.4.2002 in C.R.P. No. 5939 of 2001 of the High Court of Andhra Pradesh at Hyderabad.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) The facts have been stated in detail in the impugned order and hence we are not repeating the same here except where necessary.