P. VENKAT RANGAMMA Vs. K. VARALAKSHMI

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellants aggrieved by the Decree and Judgment dtd. 7/10/2014 passed in A.S.No.49 of 2009 on the file of XIII Additional District Judge (FTC), Vijayawada, reversing the decree and judgment dtd. 29/12/2008 passed in O.S No.514 of 2008 on the file of V Additional Senior Civil Judge (FTC), Vijayawada.

(2.) The appellants herein are the plaintiffs and the respondents herein are the defendants in the suit in O.S No.514 of 2008 on the file of the V Additional Senior Civil Judge (FTC), Vijayawada (for short "the trial Court").

(3.) For convenience the parties are hereinafter referred to as arrayed in the suit before the trail Court.