PINNINTI ANASUYA Vs. EGALA SURYA MOHANA RAO

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 28/6/2005 of learned Senior Civil Judge, Bhimavaram in A.S.No.4 of 1996. By the said appeal, the learned first appellate Court set aside the judgment dtd. 31/1/1996 of learned I Additional District Munsif, Bhimavaram in O.S.No.183 of 1993 and the suit was accordingly dismissed.

(2.) On 16/3/2006 a learned Judge of this Court admitted this appeal under Sec. 100 C.P.C. formulating the following substantial questions of law:

(3.) Sri Challa Dhanamjaya, the learned Senior Counsel appearing for appellant and Sri D.Krishna Murthy, the learned counsel appearing on behalf of Sri Tenneti Prabhu Das, the learned counsel for respondent No.1 submitted arguments.