REVU SRISAILAM Vs. MOHD. MOINUDDIN

JUDGEMENT

(1.) This Second Appeal is filed by the plaintiff challenging the judgment and decree dtd. 21/10/2002 passed in A.S.No.461 of 2000 on the file of the learned IX Additional Chief Judge, City Civil Court, Hyderabad, confirming the judgment and decree dtd. 30/8/2000 passed in O.S.No.115 of 1989 on the file of the learned I Senior Civil Judge, City Civil Court at Hyderabad. Thus, the present Second Appeal is filed against the concurrent findings of trial Court as well as first Appellate Court.

(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/plaintiff to file the present appeal, are as follows: