P.SUBHASHINI Vs. M.G.R. AND SONS

JUDGEMENT

(1.) This Second Appeal is filed by defendant Nos.1 and 3 challenging the judgment and decree dtd. 31/12/2002 passed in A.S.No.358 of 2001 on the file of the learned X Additional Chief Judge, City Civil Court, Hyderabad, confirming the judgment and decree dtd. 17/7/2001 passed in O.S.No.5695 of 1998 on the file of the learned V Junior 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 appellants/defendant Nos.1 and 3 to file the present appeal, are as follows: