STATE OF ANDHRA PRADESH Vs. A.A.BALARAMAN

JUDGEMENT

(1.) Defendants in the suit filed this second appeal under Sec. 100 C.P.C. Respondent No.1 was the plaintiff in the suit and respondent No.2 was defendant No.3 in the suit.

(2.) On 21/3/2014 a learned Judge of this Court admitted this second appeal on the following substantial questions of law:

(3.) On these rival pleadings, learned trial Court settled the following issues for trial: