GULLANKI LAKSHMANARAO Vs. NUNNA SATYANARAYANA

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 23/4/2001 in O.S.No.7 of 1996 passed by the Senior Civil Judge, Narasapur, West Godavari District. The suit is filed for recovery of Rs.1,56,540.00 being stridhana amount of Rs.80,000.00 of late Venkata Lakshmi Narasamma, wife of the 1st defendant and the value of 6 sovereigns of gold to a tune of Rs.21,000.00 belonging to her, with interest thereon and for costs.

(2.) The case of the plaintiffs as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the 2 nd defendant are as follows: