YELAMANCHILI SIVA PANCHAKSHARAMMA Vs. YELAMANCHILI CHINNABBAYIDECEASED THEREAFTER YELAMANCHILI BASAVAMMA

JUDGEMENT

(1.) THE following Judgment of the court was delivered by :

(2.) THIS appeal is brought on behalf of the defendant against <PG>208</PG> the judgment and decree of the High court of Andhra Pradesh dated 16/12/1958 in A. S. No. 284 of 1954 whereby it reversed the Judgment and decree of the court of Subordinate Judge, Vijayawada in O. S. No. 171 of 1950.