MEESALA TAYARAMMA Vs. BOGGAVARAPU SUBBA RAO CHOULTRY

JUDGEMENT

(1.) Heard the counsel on record.

(2.) The Second Appeal No.261 of 1997 is preferred by the unsuccessful defendant in O.S.No.51 of 1984 on the file of Principal District Munsif, Kakinada and the appellant in A.S.No.59 of 1993 on file of Principal Subordinate Judge, Kakmada. As against respondent No.1 the Second Appeal was dismissed for default.

(3.) The Second Appeal No.214 of 1998 is filed by the unsuccessful defendant in O.S.No.54 of 1984 on the file of the Principal District Munsif, Kakinada and the appellant in A.S.No.36 of 1992 on the file of Principal Subordinate Judge, Kakinada.