J. BALAJI SINGH Vs. DIWAKAR COLE & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the plaintiff against the final judgment and order dated 26.09.2013 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in Civil Misc. Appeal No.645 of 2012 whereby the learned Single Judge of the High Court allowed the appeal filed by the defendants (respondents herein) and set aside the judgment and decree dated 17.02012 passed by the Additional District Judge, Kadapa and confirmed the judgment and decree dated 31.12009 passed by the Senior Civil Judge, Kadapa in Original Suit No.62 of 2005.

(3.) Facts necessary for the disposal of the appeal, which lies in narrow compass, need mention infra to appreciate the controversy involved in the appeal.