GOGINENI DANUNJAYA Vs. GOGINENI ANUSHA

JUDGEMENT

(1.) This second appeal is directed against the decree and judgment in A.S.No.71 of 2015 dated 25.06.2018 on the file of the Court of learned XI Additional District Judge, Guntur, at Tenali. It was in turn preferred against the decree and judgment in O.S.No.44 of 2011 dated 16.09.2015 on the file of the Court of learned Additional Senior Civil Judge, Tenali.

(2.) The defendant is the appellant. The plaintiff is the respondent.

(3.) Smt.Gogineni Rayamma is the mother of the appellant. Smt.Paturi Nirmala was the daughter of Smt.Gogineni Rayamma. She died about 23 years prior to the institution of the suit. The respondent is her only daughter. Thus, she is the grand-daughter of Smt.Gogineni Rayamma and the niece of the appellant. The respondent was brought up by Smt.Gogineni Rayamma from the time her mother passed away and when she was 1 1/2 years old. Smt.Gogineni Rayamma performed her marriage also. Sri Suneel (P.W.2) is the husband of the respondent. While Smt.Gogineni Rayamma and the appellant have been the residents of Pedaravuru village of Tenali Revenue Mandal, the respondent and her husband have been residing at Gudivada of Tenali Revenue Mandal.