MD. HYDER ALI Vs. DASARI KOMURAIAH

JUDGEMENT

(1.) This appeal is preferred by the plaintiff, under Sec. 96 of C.P.C., against the judgment and decree passed in O.S.No.18 of 2012, dtd. 22/4/2015, on the file of the II-Additional District Judge, Karimnagar at Jagtial.

(2.) Appellant herein is plaintiff and respondents herein are defendants in the suit. For the sake of convenience, the parties will be referred to as arrayed before the trial Court.

(3.) In the plaint, the plaintiff averred as under: