(1.) Civil Appeal @ SLP(Civil) No(s). 4237 of 2015 Leave granted.
(2.) The present appeal is preferred for assailing the judgment dtd. 27/3/2014 passed by the Division Bench of High Court of Judicature of Andhra Pradesh at Hyderabad, whereby the learned Division Bench allowed LPA No. 47 of 2002 preferred by respondent No. 1- plaintiff.
(3.) The status and rank of the parties to the lis is as below: - <FRM>JUDGEMENT_63_LAWS(SC)5_2024_1.html</FRM>