RAJAREDDY Vs. R.KRISHNA REDDY

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 30.09.2004 passed in A.S.No.49 of 2002 on the file of the Principal District Court, Dharmapuri at Krishnagiri reversing the judgment and decree dated 04.09.2002 made in O.S.No.408 of 1996 on the file of the Subordinate Court, Hosur.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-