GOTTAM SHARADHA Vs. INUGULA SRILATHA

JUDGEMENT

(1.) This Appeal Suit is filed under Sec. 96 of the Code of Civil Procedure, preferred by the Appellant-Claim Petitioner-Third party against the Order and Decree dtd. 9/9/2019 passed in E.A.No.3 of 2011 in E.P.No.130 of 2006 in O.S.No.41 of 2005 (hereinafter referred as 'impugned Order') by the learned IV Additional District and Sessions Judge (FTC), Warangal.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the learned Court below.

(3.) The facts of the case, in brief, are as follows: