VEMU VIDYA RANJAN ROY Vs. GODAVARTHI KRISHNA KUMARI

JUDGEMENT

(1.) A sole defendant in the suit filed this second appeal under Sec. 100 of Civil Procedure Code. Respondent herein is the plaintiff in the suit.

(2.) Both the Courts below held against the defendant /appellant. Therefore, it is imperative on the part of the appellant to show a patent perversity in the findings recorded by the Courts below and to show substantial question of law that arises in this appeal. Notice before admission was granted and therefore appearance was made for respondent/plaintiff. Learned counsel on both sides submitted arguments at the stage of hearing before admission.

(3.) O.S.No.38 of 2010 is a suit filed by the plaintiff against the defendant with the following prayers:-