GANGULA AMMAJI Vs. KUNAPAREDDI SEETHA MAHALAKSHMI

JUDGEMENT

(1.) This Second Appeal came to be filed by the appellant/plaintiff under Sec. 100 of the Code of Civil Procedure 1908, assailing the decree and judgment, dtd. 14/10/2003, on the file of the learned Senior Civil Judge, Narsapur, passed in A.S.No.59 of 1999.

(2.) Heard Sri P.Durga Prasad, learned counsel for the A ppellant/Plaintiff and Sri T.Sai Surya, learned counsel for the Respondents/Defendants. Perused the material on record.

(3.) The appellant is the plaintiff. The respondent No.1 is the defendant in the suit. She died pending the first appeal. Subsequently, respondents No.2 to 13 came on to the record as legal representatives of the deceased-defendant. The parties in this Second Appeal shall hereinafter be referred to as arraigned in the Original Suit, for convenience and clarity.