SYAMALA SANDHYA RANI Vs. MALLAM PUDI PADMAVATHI

JUDGEMENT

(1.) Submissions of the learned Counsel appearing for the 3rd parties/claim petitioners/appellants in the annexed unregistered appeal suit are heard.

(2.) The reasons for listing this unregistered appeal suit before this Court under the caption 'for orders of Court', in brief, are as follows:

(3.) At the time of scrutiny, the office of this Court returned the above said unregistered appeal ASSR with the following objection: