(1.) THIS second appeal is filed against the Judgment and Decree dated 7.10.2003 in AS No.41 of 2001 passed by the IV Additional District Judge, Nalgonda confirming the Judgment and Decree in OS No.96 of 1992 passed by the Senior Civil Judge, Nalgonda.
(2.) I have heard the learned Counsel on either side.
(3.) BEFORE the trial Court, the plaintiff herself was examined as PW1 and examined PW2 and got marked Exs.A1 and A2. The defendants examined DWs.1 to 5 and got marked Exs.B1 to B8.