LAWS(APH)-2002-6-185

MORAVANENI SATUYAVATHAMMA Vs. MORAVENI RAMBABU

Decided On June 13, 2002
Moravaneni Satuyavathamma Appellant
V/S
Moraveni Rambabu Respondents

JUDGEMENT

(1.) The unsuccessful plaintiff in O.S. No. 199/81 on the file of Subordinate Judge, Eluru is the appellant. The 1st defendant in the suit is the 1st respondent. The 2nd defendant, the father of the 1st defendant, died pending suit and the appellant/plaintiff filed a memo on 4-8-1988 giving up her claim if any as against the 2nd defendant and the suit against the 2nd defendant was dismissed without costs.

(2.) The parties are referred to as the plaintiff and the 1st defendant as arrayed in the suit for the purpose of convenience.

(3.) The facts in brief are as follows:-