TANGUDU JANARADHAN RAO Vs. MADHURITHA RATH

JUDGEMENT

(1.) The unsuccessful Plaintiff has filed this Appeal under Section-100 of the Code of Civil Procedure (hereinafter called as 'the Code') in challenging the judgment and decree dated 06.08.2012 & 14.08.2012 respectively passed by the learned District Judge, Rayagada in RFA No.13 of 2010. By the said judgment, learned First Appellate Court has confirmed the judgment and decree passed by the learned Civil Judge (Junior Division), Rayagada in TS No. 9 of 2005.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to as they have been arraigned in the trial court.

(3.) The facts of the rival case of the parties as necessary for the purpose are as under:-