NAJUNDA REDDY Vs. MALLAMMA

JUDGEMENT

(1.) The plaintiff mother filed a suit against her sons for declaration and permanent injunction. The first defendant, who is the appellant before this court, filed the present second appeal. For the sake of convenience, the parties are referred as stated in the plaint.

(2.) The case of the Plaintiff is as follows:

(3.) Since, the second and third defendants were not appeared before the lower court, they were set exparte. However, the lower court passed the decree in favour of the first defendant. Aggrieved over the same, the first defendant filed a appeal before the lower appellate court. The lower appellate court also confirmed the judgment and decree passed by the lower court as against the concurrent findings of both the courts. Hence, the present second appeal is filed.