BARATAM SEETHAMMA Vs. BORA CHANDRAVATHI

JUDGEMENT

(1.) Heard Sri Subrahmanya Narsu/ counsel representing the appellants-plaintiffs and Mrs. Bhaskara Laxmi, counsel representing the respondent-defendant.

(2.) At the out set the counsel representing the appellants had raised a question relating to the non-consideration of the oral evidence in toto by the appellate court while reversing the judgment and decree of the court of first instance. At paragraph 52 of the appellate courts judgment it was observed as follows:

(3.) Heard the learned counsel.