JAKKA LACHAIAH Vs. G KALAVATHY

JUDGEMENT

(1.) This Second Appeal is filed challenging the decree and judgment passed by the 9th Additional Chief Judge, City Civil Court, (Fast Track Court) Hyderabad in A.S. No. 255 of 2002 reversing the decree and judgment passed by the 9th Junior Civil Judge, City Civil Court, Hyderabad in O.S. No. 4308 of 1999.

(2.) I have heard both the learned Counsel.

(3.) For the sake of convenience, the parties will be referred to as Plaintiff and Defendant.