BALAJI AGRO MART Vs. MADDIPETI SRI RAMULU

JUDGEMENT

(1.) THE petitioner has filed this review petition under Order 47 Rule 1 of CPC seeking review of the judgment and decree in RFA No.355/2005 dated 9.01.2012.

(2.) PETITIONER was the plaintiff in O.S.No.31/1989 on the file of the Addl. Civil Judge, (Sr.Dn) Raichur. He had filed the said suit for recovery of a sum of Rs.76,000.00 from the defendant with interest at 18% p.a. from the date of the suit till the date of payment. The Trial Court has decreed the suit. The defendants have challenged the said decree by filing the above appeal. This Court has allowed the appeal in part and has directed payment of Rs.37,557.58.00 with current interest at 6% p.a. from the date of the suit till the date of realization.

(3.) I have carefully considered the arguments of the learned counsel made at the Bar and perused the materials placed on record.