SUPERINTENDENT OF POLICE Vs. GUMMADI MARIYAMMA

JUDGEMENT

(1.) This Second Appeal was filed by the Appellants/Respondents under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dtd. 16/10/2006 passed in AS No. 152 of 2006 on the file of learned Principal District Judge, West Godavari at Eluru (for short, 'the 1st Appellate Court') reversing the Judgement and decree, dtd. 8/11/2005 passed in O.S. No. 37 of 2004 on the file of learned Additional Senior Civil Judge, Eluru (for short 'the trial 'the trial Court').

(2.) The Respondents/Appellants are the Plaintiffs, who initiated the suit in O.S.No.37 of 2004 for damages of Rs.3,00,000.00 along with costs. The Appellants/Respondents are the Defendants in the said suit.

(3.) The parties to the Appeal are referred to as they are arrayed in O.S.No.37 of 2004.