CHINNA KULLLAYAPPA Vs. G. SAMBA SIVA RAO

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellants aggrieved by the Decree and Judgment dtd. 30/4/2014 passed in A.S.No.93 of 2012 on the file of III Additional District Judge (FTC), Anantapur, confirming the decree and judgment dtd. 18/8/2012 passed in O.S No.136 of 2006 on the file of Additional Senior Civil Judge, Anantapur.

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff in O.S.No.136 of 2006 on the file of Additional Senior Civil Judge, Anantapur (for short "the trial Court").

(3.) For convenience the parties are hereinafter referred to as arrayed before the III Additional District Judge (FTC), Anantapur (for short "the first appellate Court") in A.S.No.93 of 2012.