SREEKANTH RAJU Vs. RAVI VARMA

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 13/9/2023 in O.S.No.90 of 2012 (Old O.S.No.782 of 2022) (hereinafter will be referred as 'impugned judgment') passed by the learned XI Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar (hereinafter will be referred as 'trial Court'), the defendant preferred the present appeal to set aside the impugned judgment.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The brief facts of the case, which necessitated the appellant to file the present appeal, are as follows: