POTNURU SRIHARI RAO Vs. BARATAM SUBBA RAO

JUDGEMENT

(1.) This appeal under Sec. 96 of the Code of Civil Procedure is filed against the decree and judgment dtd. 28/3/2006 in O.S. No. 55 of 2004 on the file of the Court of learned Senior Civil Judge, Parvatipuram.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The plaintiff herein is the plaintiff and the defendants herein are the defendants before the trial Court.