RAVI RAGHUNATH REDDY Vs. REKALA RAMDAS

JUDGEMENT

(1.) The unsuccessful plaintiffs in O.S.No.33 of 1981 on the file of the Principal District Munsif, Bhongir and A.S.No.4 of 1992 on the file of the Senior Civil Judge, Bhongir had preferred the present second appeal.

(2.) The first appellant in the second appeal died and the legal representatives were brought on record.

(3.) The following substantial questions of law would arise for consideration in the second appeal.