KASARAPU SUJATHA AND ORS. Vs. VEERAVELLI VEERA SOMAIAH

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 by the unsuccessful defendants is directed against the decree and judgment dated 31st July 2002 of the learned Senior Civil Judge, Suryapet of Nalgonda District passed in AS No. 2 of 1999. The said learned Senior Civil Judge while dismissing the said first appeal had confirmed the decree and judgment dated 18.1.1999 of the learned Junior Civil Judge, Suryapet passed in OS No. 169 of 1994. I have heard the submissions of the learned Counsel for the appellants/defendants ('the defendants', for brevity) and the learned Counsel for the respondent/plaintiff ('the plaintiff, for brevity). I have perused the material record.

(2.) To begin with, it is pertinent to mention that this second appeal was earlier disposed of by this Court by a judgment dated 21.9.2007. However, while allowing the Civil Appeal No. 6506 of 2014, by an order dated 15.7.2014, the Hon'ble Supreme Court held as follows:

(3.) Be it noted that when this second appeal was admitted on 18.11.2002, this Court had framed the following substantial question of law: