PENUMATCHA SATYANARAYANA RAJU Vs. MATTA SUSEELA

JUDGEMENT

(1.) This appeal, under Sec. 96 CPC, is directed against the decree and judgment, dtd. 12/7/2018, passed in O.S.No.219 of 2012 on the file of the Court of III Additional District Judge, Bhimavaram.

(2.) Heard Sri T.Vishnu Teja, learned counsel representing Ms. Jami Madhavi, learned counsel for the appellants/plaintiffs and Sri A. Sai Bhargav, learned counsel representing Sri P.Durga Prasad, learned counsel for the 1st respondent. The notices sent to the respondent Nos.2 and 3 have been returned un-served with an endorsement 'refused' and thus, there is no appearance on their behalf.

(3.) The case of the plaintiffs, in brief, is as follows: