PUNURU VENKATA REDDY Vs. PUNURU VIJAYALAKSHMI

JUDGEMENT

(1.) The unsuccessful defendant Dr. Punuru Venkata Reddy, who is none other than the husband of the plaintiff-respondent Punuru Vijayalakshmi, preferred this appeal, aggrieved by the judgment and decree dated 2.1.2003 made in O.S. No. 56 of 1997, on the file of learned Senior Civil Judge, Kavali, Nellore District.

(2.) For the purpose of convenience, the parties will be referred to as plaintiff and defendant as arrayed before the Senior Civil Judge, Kavali.

(3.) The plaintiff filed the suit for declaration of title, relating to the plaint schedule property and for delivery of possession and also for future mesne profits. On the strength of the respective pleadings of the parties and after settlement of issues, the learned Senior Civil Judge, Kavali, on appreciation of the evidence of P.Ws. 1 to 3 and D. Ws. 1 to 7 and also Exs. A-1 to A-21 and Exs. 8-1 to 8-6 and Exs. X-1 to X-7 and Exs. C-1 and C-2, ultimately arrived at the conclusion that the plaintiff is entitled to the reliefs prayed for but, however, directed the parties to bear their own costs in view of the close relationship between the parties.