LAKKA THIRUPATHAIAH Vs. VALLABHENENI SURAJ KUMAR

JUDGEMENT

(1.) This appeal is preferred against the decree and judgment, dtd. 8/11/2011, passed in O.S. No. 82 of 2009 on the file of the Court of Senior Civil Judge, Nandigama.

(2.) The pleading of the parties, are briefly stated hereunder:

(3.) On the basis of the above pleadings, the following issues were settled for trial at the first instance: