B.KISTA REDDY Vs. V.SRILATHA

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dtd. 16/9/2011 in A.S.No.288 of 2006, on the file of the III-Additional District Judge (FTC), Ranga Reddy District, wherein the said appeal filed by respondent No.1 herein (plaintiff) was allowed by setting the judgment and decree dtd. 21/11/2006 in O.S.No.11 of 1997, on the file of the Principal Senior Civil Judge, Ranga Reddy District, whereinunder the suit filed by respondent No.1 was dismissed.

(2.) Heard Sri E.Madan Mohan Rao, learned senior counsel, appearing for Sri Gaddam Srinivas, learned counsel for the appellants, and Sri A.Ravinder Reddy, learned senior counsel, appearing for Sri M.Amogh Reddy, learned counsel for the respondent. Perused the record.

(3.) For the sake of convenience, the parties are hereinafter referred to as arrayed in the suit.