ADAVI SEETHA MAHALAKSHMI Vs. THOTA VARAMMA

JUDGEMENT

(1.) This Second Appeal is filed aggrieved against the Judgment and decree in A.S.No.52 of 2013 on the file of IV Additional District Judge, Guntur, dtd. 5/12/2018, reversing the Judgment and decree in O.S.No.554 of 2008 on the file of Senior Civil Judge, Mangalagiri, dtd. 27/8/2012.

(2.) The appellant Nos.1 and 2 herein are the defendants and the respondents herein are the plaintiffs in the O.S.No.554 of 2008 on the file of Senior Civil Judge, Mangalagiri.

(3.) The plaintiffs initiated action in O.S.No.554 of 2008 on the file of Senior Civil Judge, Mangalagiri, with a prayer for declaration that the document bearing No.7738 of 2006 of Sub Registrar Office, Mangalagiri, executed by the 2nddefendant in favour of 1stdefendant on 27/11/2006 is void, inoperative and therefore, it shall be cancelled.