K. MANIKAPPA Vs. RANI MEENAKSHI

JUDGEMENT

(1.) This appeal is arising out of the judgment and decree in A.S.No.34 of 2010, dtd. 28/1/2013 on the file of I Additional District Judge, Medak at Sangareddy, confirming the judgment and decree of the trial Court dtd. 21/7/2010 in O.S.No.13 of 2008 on the file of Senior Civil Judge, Zaheerabad, Medak District.

(2.) It is pertinent to mention that plaintiff was a minor at the time of filing suit and was represented through her grandfather Mallappagiri. For the sake of convenience, the parties are referred to as arrayed before the trial Court.

(3.) Heard learned Counsel for the appellant as well as the counsel for the respondents and perused the record.