NANNURI KISTA REDDY Vs. GUDURU BHASKAR REDDY

JUDGEMENT

(1.) THIS second appeal is filed by the unsuccessful plaintiff being aggrieved of the reversing Judgment and Decree dated 13. 10. 1999 made by the learned Principal District Judge at Nalgonda, whereunder the appellate Court set aside the Decree and Judgment made by the learned District Munsif-Junior Civil Judge, Devarakonda in O. S. No. 447/91 dated 17. 4. 1995.

(2.) THE 1st defendant - 1st respondent in this second appeal died and the legal representatives of the said 1st respondent were brought on record as respondents 3 to 5 by an order dated 5. 10. 2007 in S. A. M. P. No. 2580/2007.

(3.) THIS Court on 21. 4. 2000 admitted the second appeal on the strength of the substantial questions of law specified at ground No. 26 and the said substantial questions of law read as hereunder: