CHEGONDI SURYANARAYANA Vs. VALLURI ABBULU

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree, dtd. 31/10/2011, passed in O.S.No.101 of 2009 on the file of the Court of IV Additional District Judge (Fast Track Court), Tanuku, West Godavari District.

(2.) Heard Sri A.S.K.S.Bhargav, learned counsel representing Sri P.Durga Prasad, learned counsel appearing for the appellant. No representation for the respondent.

(3.) The facts, in brief, are as follows: