K RAMACHANDRA RAO Vs. P NARAYAN

JUDGEMENT

(1.) The plaintiff is the revision petitioner. He files this revision petition against the orders passed by the Senior Civil Judge, Medak dt. 4-8-2000 in I. A. No. 248/99 in O. S. No. 34/98 refusing to dismiss the counter-claim set up by the respondent-defendant in O. S. No. 34/98.

(2.) The petitioner-plaintiff instituted a suit in O.S. No. 34/98 seeking a decree for a sum of Rs. 2,00,000.00 towards civil damages with interest @ 18% per annum alleging that he rendered his technical know how and expertise to the defendant in developing his farm at Sangupet under Andole village limits. As certain disputes arose between the parties, the defendant lodged a complaint with CBCID which caused mental agony and humiliation to the plaintiff and also effected his reputation in public life as he is a respectable freedom fighter having unblemished character and narrating various facts which lead to the filing of the suit.

(3.) The defendant filed a written statement by setting up a counter-claim for a sum of Rs. 3,00,000.00 alleging that the tractor-trailor and other agricultural implements which are in the custody of the plaintiff belong to the defendant and he refused to hand over the same and make them used for wrongful gain, therefore, he suffered heavy loss due to the dispute with the plaintiff and the said loss has to be compensated by the plaintiff, which was assessed at Rs. 3,00,000.00. To which the plaintiff filed a rejoinder.