BANDI THAVITINAIDU Vs. JEERU THATHA

JUDGEMENT

(1.) THIS second appeal is preferred against the Judgment and decree in A.S.No.97 of 2001 dated 29-11-2001 on the file of the Additional Senior Civil Judge, Srikakulam, confirming the judgment and decree in O.S.No.114 of 1994 dated 26-07-1996 by the Principal District Munsif, Srikakulam.

(2.) THE Suit, in O.S.No.114 of 1994, was filed by the appellant-plaintiff against the respondent-defendant for eviction and recovery of possession of the suit schedule property of extent of Ac.1.29 cents from the defendant. In addition, a decree for mesne profits was sought from the date of suit along with costs.

(3.) THE Trial Court framed five issues. Two witnesses were examined on behalf of the plaintiff and Exs.A-1 to A-5 were marked. THE defendant examined, himself as D.W.I and marked Ex.B-1.