PODILA SAILAJA Vs. PODILA SASIKALA

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 20/11/2018 in O.S.No.30 of 2014 (hereinafter will be referred as 'impugned judgment') passed by the learned VI Additional District Judge at Siddipet (hereinafter will be referred as 'trial Court'), the defendant No.2 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: