M.SEETHARAMA MURTI,J. - (1.) This first appeal suit, under Section 96 of the Code of Civil Procedure, 1908, by the unsuccessful defendants is directed against the decree and judgment, dated 26.02.1999, of the learned Senior Civil Judge, Medak, passed in OS. No. 39 of 1995.
(2.) I have heard the submissions of Sri R. Vinod Reddy, learned standing counsel for TSTRANSCO appearing for the appellants, and of Sri Vinod Kumar Deshpande, learned senior counsel appearing for the respondent. I have perused the material record.
(3.) The parties in this appeal suit shall hereinafter be referred to as the plaintiff and the defendants as arraigned in the original suit for convenience and clarity.;