POCHAREDDY RADHAKRISHNA REDDY Vs. GOPALAKRISHNA RICE MILL GUDUR

JUDGEMENT

(1.) Heard the Counsel representing the appellant.

(2.) The only substantial question of law argued in elaboration by the learned Counsel representing the appellant is as hereunder :

(3.) The unsuccessful defendant in both the Courts below preferred the present second appeal. The respondent herein - the plaintiff Sri Gopalakrishna Rice Mill, Gudur, represented by its Managing Partner filed the suit O.S. No.354/86 on the file of District Munsiff, Gudur, praying for the relief of permanent injunction.