GUNJI SRINIVASULU Vs. PULIMI MADHAVA REDDY

JUDGEMENT

(1.) Heard Sri P.Sri Raghu Ram, learned senior counsel appearing for the appellant, and Sri A.V.V.S.N.Murthy, learned counsel appearing for the respondent No.1.

(2.) This second appeal arises against the decree and judgment, in A.S.No.173 of 2012 on the file of the court of IV Additional District Judge, Nellore, dated 06.02.2016 confirming the judgment and decree in O.S.No.97 of 2006 on the file of the court of Senior Civil Judge, Kavali, dated 17.10.2012.

(3.) The appellant herein is the 2nd respondent in the first appeal and the 2nd defendant in the suit. Similarly the 1st respondent herein is the 1st respondent in the first appeal and the plaintiff in the suit. The other respondents 2 to 5 are the respondents 3 to 5 in the appeal and defendants 4 to 6 in the suit.