T KRISHNAMA NAIDU Vs. T MUNASWAMI NAIDU

JUDGEMENT

(1.) THIS appeal arises out of a judgment and decree, dated 29/8/1988, passed by the Court of the Principal subordinate Judge, Chittoor in O. S. No. 61 of 1981.

(2.) OVER the past quarter of a century, almost all the original parties to the suit died, and their legal representatives are on record.

(3.) FOR the sake of convenience, the parties are referred as arrayed in the suit.