MALLINENI KOATAIAH Vs. KANDIKATLA SEETHA MAHA LAKSHMI

JUDGEMENT

(1.) The present appeal is instituted by the unsuccessful defendants 7 and 8 aggrieved by order dtd. 4/7/2016 passed in I.A. No.694/2017 in O.S. No.147 of 2014 on the file of Senior Civil Judge, Mangalagiri, rejecting application filed for setting aside ex parte decree dtd. 25/2/2015.

(2.) For the sake of convenience, parties herein are referred to as they were arrayed in the suit.

(3.) The brief facts of the case in a nutshell are that: