SURISETTI SURYANARAYANA Vs. SARASA MAHALAXMAMMA

JUDGEMENT

(1.) This second appeal is filed against the decree and judgment dated 25.04.2003 passed by the I Additional District Judge, East Godavari District, Rajahmundry in A.S. No. 4 of 1999.

(2.) The defendants are the appellants.

(3.) For the convenience sake, the parties will be referred as "the plaintiff and the defendants".