DUNDI MOHAN RAO Vs. PONNADA GANGADHAR

JUDGEMENT

(1.) This appeal, under Sec. 96 CPC, aggrieved by the decree & judgment, dtd. 17/10/2016, passed in O.S.No.181 of 2011 on the file of the Court of Principal Senior Civil Judge, Gajuwaka.

(2.) Heard Sri V.V.Satish, learned counsel for the appellant/ defendant and Sri V.Raghu, learned counsel for respondent/plaintiff. The parties shall hereinafter be referred to as plaintiff and defendants for the sake of convenience and clarity.

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