EDARA TIRUMALA PRASAD RAO Vs. PAULS EDUCATIONAL SOCIETY

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 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 24-7-2001, of the Court of the III Addl. Chief Judge, City Civil Court, Hyderabad, made in A.S.No. 359/2000, of its file, setting aside, in toto, the earlier Judgment and Decree, both, dated 25-4-2000, of the Court of the 1 Addl. Senior Civil Judge, City Civil Court, Hyderabad, made in O.S.No.461/1991, of its file, and, consequently, dismissing that suit without costs, as set forth, in detail, in para 11 infra.

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