BALUDULA CHINNA EDUKONDALU Vs. KOMATI NAGARJUNA

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellant aggrieved by the Decree and Judgment dtd. 10/4/2018 passed in A.S.No.26 of 2017 on the file of XVI Additional District and Sessions Judge, Nandigama Krishna District, confirming the decree and judgment dtd. 6/3/2017 passed in O.S No.135 of 2014 on the file of Principal Junior Civil Judge, Nandigama.

(2.) The appellant is the plaintiff and the respondent is the defendant in O.S.No.135 of 2014 on the file of Principal Junior Civil Judge, Nandigamai.

(3.) For convenience the parties are hereinafter referred to as arrayed before the XVI Additional District and Sessions Judge, Nandigama, Krishna District in A.S.No.26 of 2017.