ADAPAKA SRIRAMULU Vs. ADAPAKA BAPI NAIDU

JUDGEMENT

(1.) The appellants are the defendants in O.S. No.82 of 1983 on the file of the Court of Additional District Munsif, Rajam. Aggrieved by the judgment and decree of the Subordinate Court, Rajam, in A.S. No.10 of 1994 dated 15.11.1995, wherein the judgment and decree of the Trial Court was reversed and the suit was decreed as prayed for, the appellants preferred this second appeal.

(2.) The parties are referred to as they are arrayed in the plaint.

(3.) The plaintiff filed a suit for the following reliefs: