VOONA SARVESWARA RAO Vs. ANDHRAVARAPU GOVINDA RAJULU

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 22/1/2020 in A.S.No.44 of 2019, on the file of the Principal District Judge, Srikakulam, ("First Appellate Court" for short) modifying the decree, dtd. 28/3/2018 in O.S.No.04 of 2011, on the file of the Principal Senior Civil Judge, Srikakulam ("Trial Court" for short). Cross Objections are filed by the defendant in the suit proceedings.

(2.) The appellant herein is the plaintiff and the respondent herein is the defendant in O.S.No.04 of 2011.

(3.) The plaintiff initiated action in O.S.No.04 of 2011, on the file of the Principal Senior Civil Judge, Srikakulam, with a prayer for grant of permanent injunction, restraining the defendant and any other person claiming under the defendant, from ever claiming or enforcing the defendant's share of profit and loss in the firm M/s. Ajantha Real Estates, Srikakulam and for other reliefs.