SUGUNAMMA Vs. B.NARASIMHAPPA

JUDGEMENT

(1.) This Second Appeal is preferred by the appellant/plaintiff under Sec. 100 of the Code of Civil Procedure 1908, assailing the decree and judgment, dtd. 16/8/2001, passed in A.S.No.1 of 2000 on the file of the Senior Civil Judge, at Hindupur.

(2.) Heard Sri K.S.Gopalakrishnan, learned counsel for the A ppellant. None appeared for the respondents/defendants. Perused the material on record.

(3.) The appellant is the plaintiff in the suit. The respondents No.1 and 2 are the defendants in the suit. The parties in the Second Appeal shall hereinafter be referred to as arraigned in the Original Suit, for convenience and clarity.