PANNALU RUKMANI DEVI Vs. SANAGAVARAPU

JUDGEMENT

(1.) This Letters Patent Appeal is filed against the judgment and decree dated 11-04- 1997 passed by a learned single Judge of this Court in A.S.No.787 of 1983. That appeal, in turn, was filed against the judgment and decree dated 16-11-1981 passed by the Court of Additional Subordinate Judge, Ongole in O.S.No.56 of 1973.

(2.) The 6th defendant in the suit is the appellant herein.

(3.) The facts, that gave rise to the filing of this Letters Patent Appeal, in brief, are as under: