KOSARAJU VENKATESH Vs. KOSARAJU GOPALA KRISHNA (DIED)

JUDGEMENT

(1.) The Second Appeal has been filed assailing the Judgment and Decree dtd. 16/4/2014, passed in A.S.No.47 of 2011 by the learned II Additional District Judge, Guntur (in short "the first appellate court") in setting aside the Judgment and decree dtd. 7/10/2009 in O.S.No.98 of 2001 passed by the learned Senior Civil Judge, Bapatla (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 Appellants herein are the plaintiffs; 1st respondent is the 5th defendant before the trial court, who died and his legal representatives i.e respondents 2 to 4 came on record as per orders of this Court in I.A.No.1 of 2021 dtd. 31/12/2021. The defendants 2 and 3 were given up by the plaintiffs in the suit.