SHAIK KHATEEJA BEGUM Vs. MOHAMMED MASTHAN BEE

JUDGEMENT

(1.) This Second Appeal is filed, under Sec. 100 of C.P.C. read with 48 of the A.P. Agency Rules, 1924, against the judgment and decree of the Agent to Government at Khammam District, dtd. 28/1/2005, passed in A.S.No.3 of 2000, whereunder the learned Agent to Government dismissed the said appeal by confirming the judgment and decree, dtd. 4/5/1999, passed in O.S.No.145 of 1998 on the file of the Special Assistant Agent, Mobile Court, Bhadrachalam.

(2.) Appellant is the 1st defendant, respondent Nos. 4 and 5 herein are defendants 2 and 3 and respondent Nos.1 to 3 herein are plaintiffs in the suit. For the sake of convenience, the parties would be referred to as they were arrayed in the suit.

(3.) Necessary facts for disposal of this second appeal are as follows: