NITCHENAMETLA SUBRAYUDU Vs. NOOKALA SUBRAMANYAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree, dated 28-11-2003, in A.S.No. 88 of 2002, passed by the II Additional District Judge at Proddatur, Cuddapah District.

(2.) By the said judgment, the lower appellate Court after setting aside the judgment and decree, dated 27-02-2001, in O.S.No. 446 of 1998, remanded the matter back to the trial Court with a direction to dispose of the same afresh giving liberty to the second plaintiff as well as third defendant to prove their Will said to be in dispute.

(3.) The appellants are plaintiffs and the respondents are defendants.