S SUVARNAMMA Vs. A P STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This second appeal is preferred by the unsuccessful plaintiff in both the Courts below against the Judgment and Decree dated 22-3-2004 made in A.S.No.57 of 2002, on the file of the II Additional District Judge, Kadapa, confirming the Judgment and Decree dated 11 -6-2002 made in O.S.33 of 1997 on the file of the Senior Civil Judge, Proddatur.

(2.) The appellant herein is the plaintiff and the respondents herein are the defendants in O.S.No.33 of 1997.

(3.) For the purpose of convenience the parties are referred to as arrayed in the suit.