SOUTH CENTRAL RAILWAY Vs. RAYUDU CHINA VENKATA RAO

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure is filed aggrieved against the judgment and decree, dtd. 12/9/2011, in A.S.No.22 of 2008, on the file of the Principal Senior Civil Judge, Kovvur, reversing the judgment and decree, dtd. 31/1/2008, in O.S.No.940 of 2005, on the file of the Principal Junior Civil Judge, Kovvur.

(2.) The plaintiff initiated action in O.S.No.940 of 2005, on the file of the Principal Junior Civil Judge, Kovvur, with a prayer for declaration that the plaintiff is the adopted son of Rayudu Veerraju and his wife Somamma and for costs of the suit.

(3.) The learned Principal Junior Civil Judge, Kovvur, dismissed the suit without costs. Felt aggrieved of the same, the unsuccessful plaintiff in the above said suit filed the first appeal before the First Appellate Court. The learned Principal Senior Civil Judge, Kovvur, allowed the appeal without costs by setting aside the judgment and decree passed by the learned trial Judge. Aggrieved thereby, the appellants/defendant Nos.1 to 3 approached this Court by way of second appeal.