KONDETI MANIKYAM Vs. KODAVALI MUSALI

JUDGEMENT

(1.) Heard Sri S.A. Razaaq, learned Counsel representing the revision petitioners-defendants and also Mrs. Sahina Khan, learned amicus curiae appointed by the Court to assist the Court.

(2.) This revision petition is filed under Section 25 of the Provincial Small Causes Court Act by the defendants against the judgment and decree of Small Cause Suit No.40 of 1997 on the file of the Senior Civil Judge, Nuzvid, Krishna District, dated 19.10.2000.

(3.) The respondent in the revision petition is the plaintiff. For the purpose of convenience, the parties may be referred to as arrayed in the Court below i.e., the plaintiff and defendants.