LAWS(APH)-2006-10-117

K SHARADHA Vs. M KOTI REDDY

Decided On October 24, 2006
K Sharadha Appellant
V/S
M Koti Reddy Respondents

JUDGEMENT

(1.) Heard Sri P. Suresh, learned counsel representing the appellants and Sri B. Adinarayana Rao, learned counsel representing the 1st respondent.

(2.) The 2nd appellant-Mudugu China Venkateswarlu Reddy died during the pendency of the Second Appeal and Appellants 3 to 8 were brought or. record as legal representatives of the deceased-2nd appellant by an order dated 12. 4. 2004 in CMP No. 7571 of 2004.

(3.) In A. S. No. 48 of 1986 on the file of Subordinate Judge, Bapatla, mudugu Koti Reddy shown as 2nd appellant died and appellants 3 and 4, mudugu Kotamma and Kota Venkata Subbulu were added as legal representatives of the deceased-2nd appellant as per orders in IA No. 369 of 1991, dated 25. 6. 1991. However, the said Mudugu Koti Reddy is shown as 2nd respondent in the present Second Appeal. It is needless to say that all the parties are not shown in the present Second Appeal.