BOPPANA VENKATA RAO Vs. SUNKARA KRISHNA MURTHY

JUDGEMENT

(1.) This second appeal is filed against the judgment and decree passed by the II-Additional District Judge, East Godavari at Rajahmundry in A.S.No. 123 of 1992, dated 14-09-1999 reversing the decree and judgment passed by the District Munsif, Rajahmundry in OS.No. 487 of 1984, dated 03-08-1992.

(2.) Heard Sri D. Sudershan Reddy, the learned counsel appearing for the appellant-plaintiff and Sri G. Vasantha Rayudu, the learned counsel appearing for the respondents.

(3.) The plaintiff is the appellant in the present second appeal. For the sake of convenience, the parties will be referred to as "plaintiff" and "defendants".