V. NAGAMANEMMA Vs. V. NAGULU NAIDU

JUDGEMENT

(1.) This second appeal is filed challenging the decree and judgment dated 22.11.2004 passed in A.S.No.132 of 1996 on the file of the V Additional District Judge, Tirupati wherein and whereby the decree and judgment dated 16.08.2009 passed in O.S.No.320 of 1991 on the file of the I Additional District Munsif, Tirupati was reversed.

(2.) For the sake of convenience, parties to this appeal, will hereinafter be referred to as they are arrayed before the trial Court.

(3.) The case of the plaintiff, in nutshell, is that defendants 1 and 2 are son and daughter-in-law of 3rd defendant. Defendants 4 and 5 are sons of 2nd defendant. Sixth defendant is mother of defendants 7 and 8. Ninth defendant is relative of 6th defendant. Thus all the defendants are interrelated and residents of Cherlopalle village, Tirupati Rural Mandal.