K SRINIVASA RAO Vs. N RAMACHANDRAMURTHY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 14.8.2002 passed in OS No.75 of 2000 by the learned Additional Senior Civil Judge, Eluru, West Godavari District.

(2.) The parties will be referred to as they are arrayed before the lower Court for the sake of convenience.

(3.) The trial Court framed necessary issues and on behalf of the plaintiff, the plaintiff himself was examined as PW1 and PWs.2 to 4 were examined and Exs.A1 to A3 were marked. On behalf of the defendant, the defendant himself was examined as DW1 and DWs.2 and 3 were examined but no documents were marked on his behalf.