MOGARALA NAGESWARA RAO Vs. BONDILLI CHANDRA SINGH

JUDGEMENT

(1.) The appeal, under Sec. 96 of the Code of Civil Procedure, 1908, is filed by the appellant/plaintiff challenging the decree and judgment dtd. 4/11/2009 in O.S. No.16 of 2006 passed by the Additional District Judge-cum-Family Court, Nellore (for short, 'trial court').

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

(3.) The plaintiff's claims in the plaint are summarized as follows: