ABHAY MANOHAR SAPRE, J. - (1.) This appeal by certificate is filed by the plaintiff against the final judgment and order dated 28.10.2011 of the High Court of Judicature, Andhra Pradesh at Hyderabad in Appeal Suit No.4141 of 2003 whereby the High Court allowed the appeal preferred by the defendants(respondents herein) and reversed the final judgment and decree dated 22.09.2003 of the Additional Senior Civil Judge, Narasaraopet in Original Suit No. 98 of 1998.
(2.) In order to appreciate the issue involved in the appeal, which lies in a narrow compass, it is necessary to state few relevant facts taken from the appeal paper books.
(3.) The appellant is the plaintiff whereas the respondents are the defendants in the civil suit out of which this appeal arises.;