EXECUTIVE ENGINEER Vs. BALARAMA REDDY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.11 of 2000 dated 30.03.2001 in confirming the judgment and decree passed by the trial court in O.S.No.47 of 1998 dated 28.04.1999 in decreeing the suit.

(2.) The appellants herein were the defendants and the respondent herein was the plaintiff before the trial court.

(3.) The case of the plaintiff as stated in the plaint would be as follows:-