MANNE RATNA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The unsuccessful plaintiffs 1 to 3 in O.S.No.68 of 2002 on the file of Principal District Judge's Court, East Godavari at Rajahmundry, are the appellants and the respondents herein are defendants 1 to 5 in the said suit.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The brief averments in the plaint are as follows: