BALARAJU Vs. VIKASAPURI CULTURAL AND WELFARE SOCIETY

JUDGEMENT

(1.) This appeal is filed under Sec. 96 of Civil Procedure Code (hereinafter referred to as CPC) assailing the judgment and decree in O.S.No.1821 of 2007, dtd. 30/3/2016, passed by the Additional Judge - cum - VI Senior Civil Judge, Hyderabad.

(2.) Appellant is the plaintiff and respondents are the defendants in the suit.

(3.) Averments of the plaint: