MAMIDIPALLI KHANDA PARAMESHWAR RAO Vs. PARAMESHWARA VEERAJU REDDY

JUDGEMENT

(1.) HEARD Sri Badana Bhaskara Rao, learned Counsel representing appellant and Sri M. S. Ramachandra Rao, learned Counsel representing respondent.

(2.) THE unsuccessful defendant in O. S. No. 30 of 2006 on the file of the Agency divisional Officer, Rampachodavaram, being aggrieved of the decree and judgment made therein had preferred the present appeal.

(3.) IT is not in serious controversy between the parties that respondent-plaintiff instituted the said suit under Section 6 of the Specific Relief Act, 1963.