Yellajosyula Krishna Sastry vs Yeddanapudi Purnachandra Rao
2022 Latest Caselaw 7303 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No.: I.A.No.01 of 2022 in S.A.No.884 of 2014

PROCEEDING SHEET

S.

No DATE ORDER

3. 22.09.2022 Dr.VRKS,J

I.A.No.01 of 2022 in/and SECOND APPEAL NO.884 of 2014

In the result, I.A.No.01 of 2022 is allowed. Consequently, the second appeal is allowed without costs setting aside the judgment and decree passed by the learned VIII Additional District & Sessions Judge, Vijayawada in A.S.No.03 of 2011 dated 07.10.2014 and resultantly confirming the judgment and decree dated 14.12.2010 passed by learned Principal Senior Civil Judge, Vijayawada in O.S.No.924 of 2006.

(Vide Separate Judgment)

___________ Dr.VRKS,J klns