SINGAMSETTY VARALAKSHMAMMA Vs. CHERUKU JANARDANA REDDY

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellants/defendants challenging the decree and judgment dtd. 8/10/2010 in O.S.No.28 of 2004 passed by the learned III Additional District Judge (Fast Track Court), Nellore (for short, 'trial court').

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The brief averments, of the plaint, are as under: