GATTA RAMULU RAMUNAIDU Vs. PYLA VENKATARAMANA

JUDGEMENT

(1.) Defendants in the suit filed this appeal under Sec. 100 of Code of Civil Procedure (C.P.C.). The sole plaintiff is the respondent here.

(2.) This appeal has been coming up for hearing before admission. Sri K.Subrahmanyam, the learned counsel for appellants and Smt. G.Manasa, the learned counsel representing Sri K.R.Srinivas, the learned counsel for respondent submitted arguments.

(3.) The following facts leading to the present appeal are required to be noticed: