KUNCHE VENKATA LAKSHMI Vs. KOLLPU NARAYUANAMMA

JUDGEMENT

(1.) Defendant No.1 in the trial court filed this appeal under Sec. 100 of the Code of Civil Procedure.

(2.) Respondent Nos.1 and 2 were the plaintiffs in the suit. Respondent Nos.3 and 4 were the defendant Nos.2 and 3 in the suit.

(3.) In this appeal against the appellate Court's judgement and decree, the appellant assails the judgment dtd. 20/12/2016 of learned I Additional District Judge, Rajamahendravaram in A.S.No.50 of 2015. By the impugned judgment, the learned first appellate Court dismissed the appeal and confirmed the judgment and decree dtd. 6/3/2015 of learned I Additional Senior Civil Judge, Rajamahendravaram in O.S.No.123 of 2006.