LAWS(APH)-2011-8-110

E AMARNATH RAO Vs. G VIJAYA GOWRI

Decided On August 19, 2011
E Amarnath Rao Appellant
V/S
G Vijaya Gowri Respondents

JUDGEMENT

(1.) This second appeal is filed against the decree and judgment dated 12.04.1999 passed by the I Additional District Judge, Ranga Reddy District at Saroornagar in A.S.No. 103 of 1996 reversing the decree and judgment dated 25.09.1996 passed by the Principal District Munsif, Hyderabad East & North, Ranga Reddy District in O.S.No. 226 of 1990.

(2.) I have heard Sri D.V. Seetharama Murthy, learned Senior Counsel appearing for the appellants/plaintiffs and Sri N.M. Krishnaiah, the learned counsel appearing for the respondent/defendant.

(3.) For the sake of convenience, the parties will be referred as 'the plaintiffs and the defendant'.