DISTRICT COLLECTOR Vs. V RAGHUNATHAN

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellants aggrieved by the Decree and Judgment dtd. 9/9/2014 passed in A.S.No.1 of 2004 on the file of the Principal Senior Civil Judge, Tirupathi, confirming the decree and judgment dtd. 5/8/2002 passed in O.S No.49 of 1991 on the file of the Principal Junior Civil Judge, Puttur.

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff in O.S.No.49 of 1991 on the file of Principal Junior Civil Judge, Puttur (for short "the trial Court").

(3.) For convenience the parties are hereinafter referred to as arrayed before the Principal Senior Civil Judge, Tirupathi (for short "the first appellate Court") in A.S.No.1 of 2004.