E VINOD Vs. R SATHAMM

JUDGEMENT

(1.) Heard the learned Counsel for the appellants and the learned Counsel for the respondents.

(2.) This appeal is directed against the judgment and decree dated 27-11-1995 passed by the First Additional Chief Judge, City Civil Court, Secunderabad in O.S. No.395 of 1985 dismissing the suit.

(3.) For the sake of convenience, in this judgment, parties will be referred to according to their array in the suit.