TALARI NAGESHWAR RAO Vs. NAKKALA PUSHPAVATHI

JUDGEMENT

(1.) This second appeal arises out of the common judgment dated 23.02.2007 passed by the Senior Civil Judge, Chirala in A.S.Nos.1 and 2 of 2006 confirming the decree and judgment dated 17.12.2005 passed by the Principal Junior Civil Judge, Chirala in O.S.No.229 of 2002.

(2.) Heard the learned counsel appearing for the appellants and the respondents.

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