G.PRAKASHA RAO Vs. GANAPA MOHINAMMA

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 11/7/2001 passed by the learned Senior Civil Judge, Sompeta, Srikakulam District, in O.S.No.59 of 1995. The appellants are defendants 1 to 3 and the respondents are plaintiffs 1 and 2 in the said suit.

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

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