L JAMESH Vs. SUBHASHINI SIGHAMONY

JUDGEMENT

(1.) This second appeal is filed against the decree and judgment dated 22.12.2005 passed by the X Additional Chief Judge (FTC), Hyderabad in A.S. No. 162 of 2003 confirming the decree and judgment dated 22.01.2003 passed by the IV Additional Senior Civil Judge, City Civil Court, Hyderabad in O.S. No. 1148 of 1996.

(2.) The defendants are the appellants.

(3.) I have heard Sri M.N. Ravikanth Acharya, the learned counsel appearing for the appellants/defendants and Sri Ravindrabharathi, learned counsel appearing for the respondent.