JITENDERA Vs. A RAJASHREE K NAIDU

JUDGEMENT

(1.) The Plaintiff in O.S. No. 1052 of 2003 filed both the second appeals. S.A. No. 544 of 2007 is filed against the decree and judgment, dated 06.11.2006 by the III Additional Chief Judge, City Civil Court, Hyderabad in A.S. No. 248 of 2005. Whereas, S.A. No. 545 of 2007 is filed against the decree and judgment, dated 06.11.2006 passed by the III Additional Chief Judge, City Civil Court, Hyderabad in A.S. No. 535 of 2005 (cross appeal).

(2.) I have heard Sri M.V.S. Suresh Kumar, Learned Counsel appearing for the Appellant and Sri D. Ramalinga Swamy, Learned Counsel appearing for the Respondent.

(3.) For the sake of convenience, the parties will be referred to as "the Plaintiff and the Defendant".