M. BUCHI BABU Vs. RAFIA SULTHANA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 by the unsuccessful plaintiff is directed against the judgment and decree dated 12.11.2015 of the leaned VII Additional District Judge, Khammam passed in AS. no.90 of 2013.

(2.) I have heard the submissions of the learned counsel for the appellant/plaintiff ('the plaintiff', for brevity) and the learned counsel for the respondents/defendants 1 and 3 ('the defendants', for brevity). I have perused the material record.

(3.) The plaint averments, in brief, are as follows: