LAWS(APH)-1996-12-121

H H SRI DEVENDRADOSS Vs. SARJUDOSS

Decided On December 20, 1996
HIS HOLINESS SRI DEVENDRADOSS Appellant
V/S
SARJUDOSS Respondents

JUDGEMENT

(1.) This review petition has been filed seeking review of the decree and judgment of this Court, rendered in S.A. 12/92, dated 11-7-1995.

(2.) The Second Appeal 12/92 was filed against the judgment and decree in A.S. 172/88 dated 25-9-1991 on the file of the learned Additional District Judge, Tirupati, confirming the judgment and decree passed in O.S. 167/1979 dated 27-10-1988 on the file of the Principal Subordinate Judge, Tirupati. After considering all the contentions advanced on behalf of the parties and after going through the material on record this court by judgment dated 11-7-1995 dismissed the second appeal with costs. Against the said judgment and decree the petitioner filed this review petition.

(3.) Mr. M. Venkateswarlu, learned Counsel for the review petitioner- appellant urged the following grounds viz.,: