S.BHASKAR REDDY Vs. S.RAGHU RAMI REDDY

JUDGEMENT

(1.) The present Second Appeal is preferred by the appellants aggrieved by the Decree and Judgment dtd. 8/5/2024 passed in A.S.No.63 of 20 2018 on the file of the VI Additional District Jduge, Kurnool by parly allowing the preliminary decree passed in O.S No.573 of 2011 dtd. 3/7/2018 on the file of the Principal Senior Civil Judge, Kurnool

(2.) The appellant herein is plaintiff and the respondents herein are the defendants in O.S.No.573 of 2011 on the file of Principal Junior Civil Judge, Kurnool (for short "the trial Court").

(3.) For convenience the parties are hereinafter referred to as arrayed before the Principal Senior Civil Judge, Kurnool (for short "the trial Court") in O.S.No.573 of 2011.