REGENT COMPUTRONICS PVT. LTD.

Gutti Kumari Lakshmi Appellant

V/S

Boddu Sanjeeva Rao Respondents

Referred Judgements :-

RADHA KRISHNA RAI V. ALLAHABAD BANK AND OTHERS [REFERRED TO]
RAFIQ VS. MUNSHILAL [REFERRED TO]
PRAKASH CHANDER MANCHANDA VS. JANKI MANCHANDA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOWTHU RANGHUNAYAKULU [REFERRED TO]
TAHIL RAM ISSARDAS SADARANGANI VS. RAMCHAND ISSARDAS SADARANGANI [REFERRED TO]
SUSHILA NARAHARI VS. NANDAKUMAR [REFERRED TO]
MALKIATSINGH VS. JOGINDERSINGH [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
B JANAKIRAMAIAH CHETTY VS. A K PARTHASARTHI [REFERRED TO]
POTTA SITHARAMIAH VS. V VIRRAJU [REFERRED TO]
THUMU GOVARDHANA RAO VS. BOLINENI RAMACHANDRAIAH [REFERRED TO]
EKKALADEVI DEVAIAH VS. BOJJA LAXMI [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred assailing the decree and judgment dated 23.08.2017 passed in O.S.No.88 of 2012 by Senior Civil Judge, Chirala, Prakasam District, wherein the defendants were directed to pay the suit amount of Rs.5,85,729/- with interest at 12% per annum from the date of filing of the suit till the date of decree and thereafter with interest at 6% per annum till the date of realization on the principal amount of Rs.4,25,050/- from and out of the estate of the deceased Gutti Nageswara Rao.

(2.) The appellants filed I.A.No.1 of 2019 for condonation of delay of 717 days in filing the appeal.

(3.) For the sake of convenience, the parties in this appeal are referred to as they are arrayed in O.S.No.88 of 2012.

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GUTTI KUMARI LAKSHMI Vs. BODDU SANJEEVA RAO

Referred Judgements :-

JUDGEMENT

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