GINNI RAMARAO REDDY Vs. POOSAPATI SREEDEVI

JUDGEMENT

(1.) The appeal is filed by the 1st defendant in O.S.No.75 of 1993 on the file of Principal Senior Civil Judge"s Court, Visakhapatnam. The 1st respondent is the plaintiff and the 2nd respondent is the

(2.) nd defendant 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: