M.ARMUGAM Vs. UMADEVI

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 14/9/2005 passed in E.A.No.449 of 2004 in E.P.No.191 of 2003 in O.S.No.66 of 2001 on the file of Senior Civil Judge's Court, Gudur, SPSR Nellore District, the present appeal is filed.

(2.) The respondents herein are the respondents in the said application filed by the appellant/claimant before the trial Court.

(3.) Both the parties in the appeal will be referred to as they are arrayed before the trial Court.