A. NARENDRA Vs. P.VENKATA

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 29/4/2005 passed by the learned Senior Civil Judge, Kavali, in O.S.No.29 of 2001. The appellant is the defendant and the respondent is the plaintiff in the said suit. During the pendency of the appeal, the sole appellant died and the 2 nd appellant herein, who is his wife, is brought on record as his legal representative by order dtd. 20/3/2024 in I.A.No.3 of 2024.

(2.) For the sake of convenience, the parties herein will be referred to as arrayed before the trial Court.

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