G. SUBRAMANYA NAIDU Vs. M.C.PADMA

JUDGEMENT

(1.) This appeal is filed by the appellant/plaintiff under Sec. 96 of CPC for setting aside the judgment and decree of dismissal of the suit filed by the plaintiff in OS No.4397/2010 dtd. 13/1/2022.

(2.) Heard the learned counsel for the appellant and learned counsel for the respondents.

(3.) The appellant was the plaintiff and the respondents were the defendants before the Trial Court. Ranks of the parties are retained for the sake of convenience.