THATIPARTHI SUBBA RAO Vs. YADALA DANDEMMA

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellant aggrieved by the Decree and Judgment dtd. 14/7/2022 passed in A.S.No.5 of 2016 on the file of XII Additional District Judge, Pithapuram, confirming the decree and judgment dtd. 20/11/2015 passed in O.S No.196 of 2008 on the file of Principal Junior Civil Judge, Tuni.

(2.) Heard Sri T.N.M. Ranga Rao, learned counsel appearing for the appellant and Sri G.Venkata Subba Raju, learned counsel appearing for the respondents.

(3.) The appellant is the plaintiff and the respondents are the defendants in O.S.No.196 of 2008 on the file of Principal Junior Civil Judge, Tuni (for short "the trial Court").