KOVILAPU SURYANARAYANA Vs. JOGI THAVITAMMA

JUDGEMENT

(1.) THIS appeal is preferred by the sole defendant against the preliminary decree passed by the learned Additional Subordinate Judge, Srikakulam in o. S. No. 74 of 1988, dated 06-12-1990.

(2.) IN this appeal, though the respondents-plaintiffs were served, there is no appearance on their behalf.

(3.) I have heard the learned counsel for the appellant-defendant who has taken me through the records of the case. I have considered the pleadings, oral and documentary evidence as well as findings of the trial Court.