A. BABU RAO Vs. A. RAJU

JUDGEMENT

(1.) This appeal, under Sec. 96 Order LXI Rule 1 of C.P.C., is filed by the unsuccessful defendant assailing the judgment and decree passed in O.S.No.57 of 2013, dtd. 14/12/2017, on the file of the I-Additional Chief Judge, City Civil Court, Secunderabad.

(2.) Appellant herein is defendant and respondent herein is plaintiff in the suit. The parties shall hereinafter be referred to as plaintiff and defendant as arrayed in the suit.

(3.) The facts that led to the filing of the present appeal, succinctly, are as follows: