ARADADA RADHABAI AND OTHERS Vs. KAKKIRIGADDA LAKSHMI

JUDGEMENT

(1.) This second appeal is filed questioning the judgment and decree passed in A.S.No. 9 of 2005 by the VI Additional District Judge, Narsapur confirming the decree and judgment passed in O.S. No. 138 of 1999 by the Additional Junior Civil Judge, Narsapur.

(2.) The appeal was taken up for hearing on the question of admission.

(3.) This Court has heard Sri S.V. Prasad, learned Senior Counsel representing Sri D.S.V.V.S.V. Prasad for the appellant and Sri P. Durga Prasad and Sri S.V.R. Subrahmanyam, advocates for the contesting respondents.