V KRISHNA RAO Vs. VYSYA BANK LTD

JUDGEMENT

(1.) Heard Sri R. Prabhakar, Advocate representing Sri Srinivasulu, learned counsel for the appellant and Sri Praveen Kumar representing Sri Vilas Afjul Purkar, learned counsel for the respondent.

(2.) The appellant is the 25th defendant and the respondent - M/s. The Vysya Bank Limited - is the plaintiff in O.S.No.289 of 1978 on the file of the Principal Subordinate Judge, Guntur.

(3.) The only question that was raised by the learned counsel for the appellant-25th defendant is whether the appellant-25th defendant is entitled to grant of compensatory costs under Section 35-A C.P.C.?