M. SHAMEEM Vs. AMBARAPU TEEPU SAHEB

JUDGEMENT

(1.) Defendant in suit O.S. No. 652 of 2011 filed the present civil miscellaneous appeal under Order XLIII Rule 1(U) r/w. Sec. 105 of CPC.

(2.) Parties to this judgment are referred as per their array in the plaint.

(3.) This Civil Miscellaneous Appeal is filed against the judgment and decree dtd. 15/7/2021 in A.S. No. 44 of 2017 on the file of X Additional District Judge, Tirupati in allowing the appeal and remanding the matter to the trial Court.