LTATIPAMULA NAGA RAJU Vs. PATTEM PADMAVATHI
LAWS(SC)-2011-2-57
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on February 24,2011

TATIPAMULA NAGA RAJU Appellant
VERSUS
PATTEM PADMAVATHI Respondents

JUDGEMENT

Anil R. Dave, J. - (1.) Leave granted.
(2.) Being aggrieved by the dismissal of Second Appeal No. 587 of 2008 by the High Court of Andhra Pradesh, the Defendant (Appellant herein) has filed this appeal.
(3.) For the sake of convenience, parties to the litigation have been described as arrayed in the trial court.;


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