YERRA VEERAIAH Vs. KANUKURI SHANTHAMMA & THREE OTHERS

JUDGEMENT

(1.) This appeal suit, under Section 96 of the Code of Civil Procedure, 1908, by the unsuccessful plaintiff/appellant is directed against the decree and judgment, dated 11.04.2000, of the learned Senior Civil Judge, Sathupalli, passed in O.S.No.215 of 1989.

(2.) I have heard the submissions of Sri V.L.N.G.K.Murthy, learned Senior Counsel representing Sri S.Subba Reddy, learned counsel appearing for the appellant/plaintiff, and of Sri Kowturu Vinay Kumar, learned senior counsel appearing for the respondent Nos.1, 3 and 4. Be it noted that the second respondent though was served with notice did not enter appearance.

(3.) I have perused the material record.