KORADA APPALANARASAMMA Vs. KINTHALI VARAHANARASIMHAMURTHY

JUDGEMENT

(1.) This judgment, according to Law, based on the legal material placed by both the parties, on Record, arises out of a Second Appeal, filed by the sole appellant, against R.1 to R. 8, under Section 100, CPC, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.

(2.) Judgment and Decree, both, dated 23-2-1995, of the Court of the Addl. District Judge, Vizianagaram, made in A.S. No. 39/93, of its file, confirming, in toto, the earlier judgment and Decree, both, dated 29-10-1992, of the Court of the District Munsif (re-designated as Junior Civil Judge), Cheepurupalli, made in O.S. No. 75/85, of its file.

(3.) Perused the material papers of the Record.