INDUKURI JAGANNADHARAJU Vs. ASTABHUJA BAKSHMI NARAYANA SWAMY TEMPLE

JUDGEMENT

(1.) Heard the Counsel on record.

(2.) Appellant No.2 - Indukuri Suryanarayana Raju - the legal representative of appellant No. 1, the 6th defendant in OS No.5 of 1988 on the file of Senior Civil Judge, Narasapur, preferred the present appeal aggrieved by the decree and judgment made in OS No.5 of 1988 aforesaid as against 6th defendant.

(3.) It is stated that the other defendants had not preferred any appeal and it is needless to say that the decree made against them had attained finality.