KAMARAPU VEERA LAXMI Vs. VEMULA KRISHNA MURTHY

JUDGEMENT

(1.) This second appeal is directed against the judgment dated 30-3-1994 passed by the II Additional District Judge, Karimnagar, in A.S. No.9 of 1991 confirming the Judgmen t and decree passed by the Principal District Munsif, Karimnagar, in O.S. No.980 of 1983, dated 3-5-1991.

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff in the said O.S.No.980 of 1983. For the sake of convenience, they are referred as such hereafter.

(3.) The facts, in brief, resulting in filing of this appeal are as under: