UPPULURI SAYAM Vs. PADALA SUNDARAM

JUDGEMENT

(1.) The defendant in O.S.No.825 of 1978 on the file a District Munsif, Rajahmundry filed this appeal against judgment and decree dated 23-12-1988 in A.S.No.60 of 1985 on the file of II Additional District Judge, East Godavari, Rajahmundry confirming the decree and judgment dated 24-6-1985 in the above suit. After the disposal of the appeal by the lower appellate court, it appears that the sole plaintiff died and this appeal is filed against respondents 1 to 4 as legal representatives of sole plaintiff.

(2.) Necessary facts for disposal of this appeal are as follows:

(3.) At the time of admission of this appeal, the learned Admission Judge considered the following two points formulated in the memorandum of grounds of appeal as substantial questions of law that arise for consideration in the present appeal: