GOSUKONDA PADMA Vs. PANGA NARSIMHA REDDY

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short "C.P.C.") is directed against the judgment and decree, dtd. 5/8/2014, in A.S.N.54 of 2011 on the file of IV Additional District Judge at L.B.Nagar, wherein the said appeal filed by the appellant herein was dismissed, confirming the judgment and decree, dtd. 23/12/2010, passed in O.S.No.68 of 2003 by the Junior Civil Judge, Ibrahimpatnam, Ranga Reddy District.

(2.) Heard Sri Resu Mahender Reddy, learned Senior counsel for the appellant-plaintiff and Sri Vivek Jain, learned counsel for the respondents-defendants. Perused the material placed on record. The submissions made on either side have received due consideration of this Court.

(3.) For convenience sake, the parties are referred to hereunder according to their litigative status before the trial Court.