CHEEDEY VAMSI PRIYA Vs. PARITALA BABU RAO

JUDGEMENT

(1.) Heard Sri S.A. Chari, learned Counsel for the appellant.

(2.) This second appeal is directed against the judgment and decree dated 05-9-2008 in A.S. No. 12 of 2007 passed by the Senior Civil Judge, Nandigama, Krishna district, in modifying the judgment and decree dated 13-4-2007 in O.S. No. 451 of 2004 passed by the Junior Civil Judge, Jaggaiahpet by reducing the rate of interest.

(3.) The appellant herein is the plaintiff and the respondent is the defendant in the suit before the trial Court.