STATE OF ANDHRA PRADESH Vs. SINGAM SETTY YELLANANDA

JUDGEMENT

(1.) The defendants In O. S.No. 48/80 on the file of Subordinate Judge, Guntur are the appellants and the plaintiff Is the respondent.

(2.) The parties will be referred to as "plaintiff" and "defendants" for the purpose of convenience.

(3.) The plaintiff filed the suit O.S. No. 48/80; on the file of Subordinate Judge, Guntur for recovery of Rs. 21,837-84 ps. being the amount including interest at 6% per annum deposited by the plaintiff with the 2nd 'defendant on 25-2-1977 in respect of a forest contract as highest bidder and requested for the relief of refund of the said amount.;