SONTI RAMANAMMA Vs. HUSSAINI BEGUM

JUDGEMENT

(1.) This Letters Patent Appeal filed under Clause 15 of the Letters Patent is directed against the judgment and decree dated 31.08.1999 passed by a learned Single Judge of this Court in A.S.No.1439 of 1980. The said appeal, in turn, arose out of the judgment and decree dated 30.11.1979 in O.S.No.135 of 1970 on the file of the II Additional Subordinate Judge, Vijayawada.

(2.) The legal representatives of the second defendant in the suit are the appellants.

(3.) For the sake of convenience, the parties are referred to as arrayed in the suit.