KAYALA RAMANAIAH Vs. SUGAVASI VASANTHAMMA

JUDGEMENT

(1.) This first appeal suit, under Section 96 of the Code of Civil Procedure, 1908, by the unsuccessful plaintiff is directed against the decree and judgment, dated 31.03.1998, of the learned Senior Civil Judge, Rajampet, passed in OS.No.1 of 1995.

(2.) I have heard the submissions of Sri P.R.Prasad, learned counsel representing Ms. Y.N. Lohitha, learned counsel appearing for the appellant- plaintiff, and of Sri S. Suman, learned counsel appearing for the respondent- defendant. I have perused the material record.

(3.) The parties in this appeal shall hereinafter be referred to as the plaintiff and the defendant as arraigned in the original suit for convenience and clarity.