SIGINAMSETTY SUBBA RAO Vs. CHILAKALA ANASURYAMMA

JUDGEMENT

(1.) Heard Sri V.V.Narasimha Rao, learned counsel representing the appellant and Sri G. Srirama Rao, learned counsel representing the respondent.

(2.) The unsuccessful defendant in the suit O.S.No.502 of 1982 is the appellant in the appellate Court and also in this Second Appeal. The substantial question of law that arises for consideration in this Second Appeal is:

(3.) Incidentally, the learned counsel for the appellant also would submit that though in the written statement, the question of limitation was specifically raised, no issue had been framed, and both the Courts erred in decreeing the suit, and hence, this question also may have to be considered along with the substantial question of law referred to supra.