ATTADA GANGU NAIDU Vs. DEEPALA CHANDRA MOULI

JUDGEMENT

(1.) This second appeal is directed against the judgment and Decree dt. 4.8.2004 in A.S. No. 17 of 2002 passed by the Senior Civil Judge, Parvathipuram whereby the learned Senior Civil Judge reversed the judgment and Decree dt. 17.5.2002 in O.S. No. 30 of 1999 passed by the Junior Civil Judge, Parvathipuram.

(2.) I have heard the learned Counsel appearing for the parties.

(3.) The Plaintiffs are the Appellants herein. For the sake of convenience, the parties will be referred as the Plaintiffs and the Defendants.