NARAGANTI RAMAKRISHNAIAH Vs. P.NALINI

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 13/4/2023 in A.S.No.20 of 2018 on the file of the V Additional District Judge, Tirupati, Chittoor District, confirming the judgment and decree dtd. 25/10/2017 in O.S.No.511 of 2009 on the file of the Principal Senior Civil Judge, Tirupati.

(2.) The appellants herein are defendants 1 to 4 and the respondent is plaintiff in O.S.No.511 of 2009 on the file of the Principal Senior Civil Judge, Tirupati.

(3.) During the pendency of the second appeal, the 1st appellant/ 1 st defendant died and as per Court order dtd. 4/7/2025, the appellants 5 to 9 are brought on record as legal representatives of deceased 1st appellant, vide I.A.No.3/2025.