MUMMANA SYMALA RANI Vs. MUDUNURU RAJASUDHAKAR

JUDGEMENT

(1.) This Civil Revision Petition, under Art. 227 of the Constitution of India, by the unsuccessful plaintiff/appellant, is directed against the decree and judgment, dated 28.08.2014, of the learned I Additional District Judge, Visakhapatnam, passed in C.M.A.No.29 of 2011, whereby, the learned Additional District Judge, while dismissing the afore-stated appeal, confirmed the order and decretal order, dated 01.07.2011, of the learned I Additional Senior Civil Judge, Visakhapatnam, passed in I.A.No.334 of 2011 in O.S.No.754 of 2011.

(2.) I have head the submissions of Smt. D.Satyavathi, learned counsel appearing for the Revision Petitioner/plaintiff ('plaintiff', for brevity), and of the learned counsel for the respondents/ defendants ('defendants', for brevity). I have perused the material record.

(3.) The facts of the case, which are necessary to be stated as a prelude to this order, in brief, are as follows:-