V.RADHA KRISHNA REDDY Vs. VUNNAM HARITHA

JUDGEMENT

(1.) This Appeal Suit preferred U/s.96 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'C.P.C.'), by the plaintiff, challenging the judgment and decree dtd. 30/7/2008 delivered in O.S.No.528 of 2006 on the file of I Addl.Senior Civil Judge, Nellore.

(2.) For the sake of convenience, the parties are referred to as arraigned before the learned Trial Court.

(3.) The suit was instituted for delivery of possession.