LAWS(APH)-2011-3-81

KUNDRAPU KONDADU Vs. PYLA VENKATASWAMY ALIAS BABU

Decided On March 14, 2011
KUNDRAPU KONDADU Appellant
V/S
PYLA VENKATASWAMY Respondents

JUDGEMENT

(1.) A.S.No.986 of 2001 arises out of decree and judgment dated 12.02.2001 passed by the Senior Civil Judge, Yellamanchili in O.S.No.132 of 1995. The first defendant who lost the suit filed the appeal.

(2.) A.S.No.3664 of 2004 also arises out of the decree and judgment dated 12.02.2001 passed by the Senior Civil Judge, Yellamanchili in O.S.No.132 of 1995, filed by the second defendant assailing the decree and judgment in the said suit.

(3.) WE have heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondents.