S. NALINI Vs. ANTHONY’S CHURCH

JUDGEMENT

(1.) The Second Appeal has been filed assailing the Judgment and Decree dtd. 2/3/2016, passed in A.S.No.170 of 2010 by the learned IV Additional District Judge, Tirupati, Chittoor District (in short "the first appellate court") in confirming the Judgment and decree dtd. 26/7/2010 in O.S.No.873 of 2007 passed by the learned Principal Junior Civil Judge, Tirupati (in short "the trial court").

(2.) The parties will herein after be referred to as they are arrayed in the Original Suit for the sake of convenience.

(3.) The Appellant herein is the plaintiff; respondent is the defendant before the trial court.