JUPALLI SWAMI REDDY Vs. JUPALLI CHANDRAIAH

JUDGEMENT

(1.) The unsuccessful defendants 4 and 5 in both the Courts below had preferred the present second appeal. Respondent-Plaintiff died and his legal representative as respondent No.2 was brought on record by an order dated 16-12-2005 in CMP. No.3085 of 2005.

(2.) This Court on 18-6-1997 made the following order: In view of the substantial questions of law raised in ground Nos. 1 to 3, the second appeal is admitted.

(3.) On 18-6-1997 in CMP No.6502 of 1997 this Court made the following order: There shall be stay of execution of the decree in OS No.59 of 1987. Notice.