KORUMILLI VENKATA SRINIVASA RAO Vs. GATTU MURALIDHAR RAO

JUDGEMENT

(1.) This second appeal arises against the judgment and decree in A.S.No.90 of 2014 on the file of Special Judge for Trial of Cases under SCs and STs (POA) Act - cum - X Additional District and Sessions Judge, East Godavari at Rajahmundry dtd. 24/1/2018 confirming the judgment and decree in part in O.S.No.752 of 2007 on the file of I Additional Senior Civil Judge, Rajahmundry dtd. 7/10/2014.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondent No.1.

(3.) The appellant herein is the appellant before the lower appellate court and the defendant No.1 in the suit before the trial court. The respondent No.1 herein is the respondent No.1 in the appeal before the lower appellate court and the plaintiff in the suit before the trial court. The respondent No.2 herein is the respondent No.2 before the lower appellate court and the defendant No.2 before the trial court.