C. P. SRIDHAR Vs. C. V. SURENDERANATH

JUDGEMENT

(1.) Aggrieved by the order dtd. 9/9/2014 of the learned XXVIII Additional Chief Judge, City Civil Court, Secunderabad, in A.S.No.5 of 2010 reversing the judgment dtd. 5/10/2009 in O.S.No.562 of 2007 on the file of the learned III Senior Civil Judge, City Civil Court, Secunderabad, the plaintiffs preferred this appeal.

(2.) The appellants herein are the plaintiffs and the first and second respondents herein are the defendants in O.S.No.562 of 2007. For the sake of convenience, the parties hereinafter are referred to as they are arrayed in the said suit.

(3.) The substantial questions of law raised by the appellants are as follows: