PASUPULETI RANGAMMA Vs. PASUPULETI RANGANAYAKULU

JUDGEMENT

(1.) This second appeal arises out of judgment and decree dated 02.03.2012 in A.S.No.78 of 2010 on the file of the learned VI Additional District Judge, Markapur, whereby he has confirmed the judgment and decree dated 23.11.2009 in O.S.No.69 of 2006 on the file of the learned Senior Civil Judge, Markapur.

(2.) I have heard Mr. Sai Gangadhar Chamarty, learned counsel for the appellant, and Mr. V. Mallik, learned counsel for the respondent.

(3.) The appellant is the defendant and respondent is the plaintiff in O.S.No.69 of 2006. For convenience, the parties are referred to as they are arrayed in the suit.