KOTTIAH AND ORS Vs. KOTEESWARA RAO AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by first appellate court in A.S.No.113 of 1998 and in Cross Objection No.1353 of 1999 dated 06.07.2000 in reversing the judgment and preliminary decree passed by the trial court in O.S.No.3913 of 1995 dated 17.03.1997 in passing a preliminary decree for redemption in the suit.

(2.) The appellants were the plaintiffs and the respondents were the defendants before the trial court.

(3.) The case of the plaintiffs before the trial court as stated in the plaint would be as follows:-