SRINATH COMPANY Vs. A. SESHIAH

JUDGEMENT

(1.) THERE is no representation for the respondent. Hence, this Court decides to pronounced a judgment after hearing the arguments advanced by the learned counsel for the appellant.

(2.) WHETHER the appellate Judge is right in law in ordering to pay the value at 492/ -per gram as the plaintiff himself admitted and claimed in the plaint only at Rs. 420/ - per gram?