PALADUGU RAMESH Vs. SHAIK BEGUM BEE

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 16.07.2002, passed in A.S. No.14 of 1999 by the Senior Civil Judge, Suryapet, whereby and whereunder the judgment and decree dated 29.11.1999 passed in O.S. No.146 of 1992, by the Junior Civil Judge, Kodad, Nalgonda District, has been reversed.

(2.) The parties hereinafter will be referred to as they are arrayed before the trial Court for the sake of convenience.

(3.) The brief facts of the case are as follows. Late Shaik Dastagiri is the original owner of the schedule mentioned property. The first defendant Shaik Begum Bee was the second wife of late Dastagiri. Defendants 2 and 3 are the sons of late Dastagiri through his first wife. The plaintiff Paladugu Ramesh was the proprietor of Lakshmi Auto Financiers. It appears that Shaik Dastagiri had indebted to said Lakshmi Auto Financiers. Exs.A3 to A6 reveal that Shaik Dastagiri and Company paid an amount of Rs.27,000/- on 04.02.1989, Rs.10,000/- on 31.03.1989, Rs.10,000/- on 24.05.1989 and Rs.13,000/- on 08.07.1989 towards the due amount to be paid by them towards the hire purchase agreement of vehicle dated 28.08.1985.