METTAPALLI KRISHNA REDDY Vs. CHEMURU RAGHAVA REDDY

JUDGEMENT

(1.) This second appeal is directed against the decree and judgment dated 15.04.2004 passed by the Senior Civil Judge, Srikalahasthi in A.S.No.8 of 2003.

(2.) The plaintiff filed the second appeal.

(3.) I have heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents.