B. NARAYANA REDDY Vs. B. OBULAMMA

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellant aggrieved by the Decree and Judgment dtd. 6/8/2018 passed in A.S.No.40 of 2013 on the file of the Court of Special Sessions Judge for Trial of Cases under SC's and STs (POA) Act -VIII Additional District & Sessions Judge, Anantapuramu, confirming the judgment and decree dtd. 4/12/2012 in O.S.No.83 of 2007 on the file of the Court of the Senior Civil Judge, Ananthapuramu.

(2.) The appellant is the plaintiff and the respondents are the defendants in O.S.No.83 of 2007 on the file of Senior Civil Judge, Ananthapuramu (for short "the trial Court").

(3.) For convenience the parties are hereinafter referred to as arrayed before the VIII Additional District and Sessions Judge, Ananthapuramu, in A.S.No.40 of 2013 (for short "the first appellate Court").