UCHAPPA Vs. SONAPPA

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 appellants, against R.1 and R.2, under Section 100, C.P.C. questioning the, validity and legality of the adjudications made by, and set forth in para 2, infra.

(2.) Judgment and Decree, both, dated 18-8-1994, of the Court of the I Additional District Judge, Chittoor, made in A.S.No.124/87, of its file, setting aside, in part, the Judgment and Decree both, dated 2-11-1987, of the Court of the District Munsif (since re-designated as Junior Civil Judge), Kuppam, made in O.S.No.1/81, of its file, and, consequently, adjudicating upon that suit, in part, as set forth in para 11 infra.

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