PALLAPU SUNANDA Vs. CHEBROLU SARASWATHAMMA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree of the I-Additional District Judge, Khammam, passed in Original Suit No.72 of 2008 dated 15.06.2020.

(2.) The appellant herein is the plaintiff and the respondents herein are the defendants before the trial Court. For the sake of convenience, the ranks given to the parties in O.S. No.72 of 2008, before the trial Court, will be adopted throughout this judgment.

(3.) The facts, in brief, are as under: