NARAYAN REDDY Vs. KHAJA GULAM MUSTAFA

JUDGEMENT

(1.) The unsuccessful sole plaintiff had brought this Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 assailing the decree and judgment dated 29.08.1989 of the learned Additional District Judge, Ranga Reddy District passed in AS. No. 122 of 1982. The learned Additional District Judge while allowing the said first appeal had set aside the decree and judgment dated 31.07.1982 of the learned Principal District Munsif, Hyderabad East and North passed in OS. No. 52 of 1966 and dismissed the said suit.

(2.) I have heard the submissions of the learned counsel for the appellants. None appeared for the respondents. I have perused the material record including the brief note submitted by the learned counsel for the appellants.

(3.) At the time of the admission of this appeal, this Court had taken note of the substantial questions of law mentioned in grounds Nos. 4 and 5 of the memorandum of grounds of appeal and the said substantial questions of law read as follows: