SULTAN HUSSAIN HUSSAIN SULTAN Vs. MOHAMMED ABDUL RAZZAK

JUDGEMENT

(1.) This appeal, under Section 100 of the Code of Civil Procedure, 1908, is filed by the appellant/defendant aggrieved by the judgment and decree, dated 03.09.2019, rendered in A.S.No.445 of 2015 by the V Additional District Judge, Ranga Reddy District at L.B. Nagar, N.T.R. Nagar, Telangana State, wherein the appeal filed by the appellant/defendant was dismissed confirming the judgment and decree, dated 28.09.2015, rendered in O.S.No.98 of 2014 by the II Additional Junior Civil Judge, Ranga Reddy District at L.B. Nagar.

(2.) Heard learned counsel for the appellant/defendant and perused the record.

(3.) Appellant herein is the defendant, whereas the respondent herein is the plaintiff in the Original Suit. The parties hereinafter are referred to as they were arrayed in the Original Suit before the trial Court.