DANDE MOHANA VENKATA KRISHNA RAO Vs. DANDE LALITHA

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellant aggrieved by the Decree and Judgment dtd. 18/9/2019 passed in A.S.No.102 of 2016 on the file of XI Additional District Judge, Tenali, confirming the decree and judgment dtd. 29/3/2016 passed in O.S No.169 of 2014 on the file of Principal Senior Civil Judge, Tenali.

(2.) The appellant is the defendant and the respondents are plaintiffs in O.S.No.169 of 2014 on the file of Principal Senior Civil Judge, Tenali.

(3.) For convenience the parties are hereinafter referred to as arrayed before the XI Additional District Judge, Tenali in A.S.No.102 of 2016.