TIRUMALA TIRUPATI DEVASTHANAM TIRUPATI Vs. C NAGARAJU

JUDGEMENT

(1.) This second appeal is filed against the decree and judgment dated 06-09-1999 passed by the III-Additional District Judge, Tirupati in AS. No. 38 of 1998 confirming the decree and judgment dated 22-12-1995 passed by the I-Additional District Munsif, Tirupati in OS. No. 446 of 1993.

(2.) The respondent-plaintiff instituted the suit for declaration that he is in continuous service uninterruptedly from 05-9-1977 as helper-black smith in S. V. Sculpture Training-cum-Production Centre, Tirumala Tirupati Devasthanam under the control of appellants-defendants and also eligible for all the benefits as a employee of the appellants-defendants. The said suit was decreed by the trial court and the same was confirmed by the first appellate Court in the appeal preferred by the defendants-appellants.

(3.) Aggrieved thereby, the defendants-appellants filed the present second appeal.