KOILADA RAMANAMMA Vs. THUMMALA LAKSHMI

JUDGEMENT

(1.) Koilada Ramanamma, appellant herein filed a suit O.S.No.522/84 on the file of VI Additional District Munsif, Visakhapatnam for the relief of permanent injunction in relation to plaint schedule property and originally in the plaint the name of the respondent/defendant was shown as D.Lakshmi and in view of the plea taken by her in the written statement that her name is not D.Lakshmi, but Thurumelu Lakshmi, the appellant/plaintiff filed I.A.No.1078/89 which was allowed on 30-3-1989 and amendment was carried as Thummala Lakshmi in the cause title. The suit was decreed and aggrieved by the same, the defendant filed A.S.No.4/91 on the file of District Judge, Visakhapatnam and the appellate Court allowed the Appeal and aggrieved by the same, the present Second Appeal is filed.

(2.) Sri K.V.Subrahmanya Narsu and Smt.Anjanadevi Satyanarayana made elaborate submissions pointing out the relevant findings recorded by both the Courts below. After hearing the rival contentions and after perusing the findings recorded by both the Courts below, the Court of first instance decreeing the suit and the appellate Court allowing the Appeal, the following substantial questions of law arise for consideration: Substantial questions of law :

(3.) Pleadings of the parties in O.S.No.522/84 on the file of Additional District Munsif, Visakhapatnam: