S SUBBA RAO AND ORS Vs. ABDUL GAFAR

JUDGEMENT

(1.) The unsuccessful defendants in O.S. No. 145 of 1980 on the file of the Subordinate Judge, Machilipatnam had preferred the present appeal being aggrieved by the judgment and decree dated 4-8-1986 made therein.

(2.) The respondent in the appeal is the plaintiff in the said suit. The respondent-plaintiff filed a suit for recovery of Rs. 18,089-29 ps. being the profits and interest due from the appellants-defendants relating to the schedule land for the years 1970 to 1979 and for costs of the suit.

(3.) The parties had put in the respective pleadings and the issues were settled and the trial Court after recording the evidence of P.W. 1 and also D.Ws. 1 and 2 and marking Exs. A-1 to A-8 and also Exs. B-1 to B-12, on appreciation of both oral and documentary evidence, had decreed the suit for Rs. 9,724-95ps. with proportionate costs and with subsequent interest at 6% per annum on Rs. 5,750/- from the date of suit till realisation.