NAGAMMA Vs. INDRAMMA

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of the learned counsel for the parties, the matter is taken up for final disposal and after having heard, the matter is disposed of.

(2.) The appellants being the plaintiffs in O.S.No.48/2018 have preferred this appeal challenging the partial rejection of their pliant by order dtd. 8/8/2024 in O.S.No.48/2018 passed by the Senior Civil Judge and JMFC, Chittapur.

(3.) The parties to this appeal are referred to as per their rank before the Trial Court for convenience.