ARSHUTUNNISA Vs. MOHAMMED KASIM

JUDGEMENT

(1.) This Second Appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908, by the unsuccessful appellants/plaintiffs assailing the decree and judgment, dtd. 9/11/2006, of the learned VII Addl.District Judge (Fast Track Court), Vijayawada, passed in A.S.No.289 of 2005.

(2.) By the said decree and judgment, the learned VII Addl.District Judge (Fast Track Court), Vijayawada, dismissed the first appeal with costs, and had confirmed the decree and judgment, dtd. 27/8/2003 of the learned II Addl.Junior Civil Judge, Vijayawada, passed in O.S.No.1070 of 1990.

(3.) I heard the submissions of Sri T.B.L.Murthy, learned counsel appearing for the A ppellants/plaintiffs ('plaintiffs', for brevity) and Learned Senior Counsel Sri V S R Anjaneyulu for the respondents/defendants, and perused the material record.