T V HASSAN Vs. J NAGA SUBHASHINI

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 22.2.2013 in O.S. No.721 of 2006 on the file of the II Additional Senior Civil Judge, Vijayawada, granting costs for Rs.22,200/- to the plaintiff and directing the defendants to deliver the possession of the plaint schedule property to the plaintiff within two months from the date of judgment, as confirmed by the appellate Court vide judgment, dated 6.12.2018, passed in A.S. No.120 of 2013 by the VII Additional District & Sessions Judge, Vijayawada, the present Second Appeal is filed.

(2.) The parties will hereinafter be referred to as arrayed in the suit.

(3.) The brief facts of the case are as follows :