CHILUMUR VENKATA SUBBA REDDY Vs. PONNAPUREDDY

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal arises out of judgment and decree dated 11.07.2007 in A.S.No.47 of 2003 on the file of the learned II Additional District Judge, Kadapa, at Proddatur, whereby he has confirmed the order dated 30.04.2003 in I.P.No.61 of 1999 on the file of the learned Senior Civil Judge, Proddatur.

(2.) No one appeared for the respondents at the hearing.

(3.) I have heard Mr. R. Dheeraj Singh, learned counsel for the appellant and perused the record.