KOUNDINYA EDUCATIONAL SOCIETY Vs. VELUGUNANDA GRAM PANCHYAT

JUDGEMENT

(1.) This appeal is preferred by the defendant aggrieved by the judgment dtd. 19/6/2018 in O.S.No.108/2012 passed by the learned Judge of the Family Court-cum-IX Additional District & Sessions Court, East Godavari, Rajamahendravaram decreeing the plaintiff's suit for Rs.71,23,450.00 with costs and interest @ 12% p.a. from the date of suit till the date of decree and subsequent interest at 6% p.a. from the date of decree till the date of realization, against the plaintiff's claim of Rs.87,56,508.00.

(2.) The factual matrix of the case is thus:

(3.) Heard arguments of learned counsel for the appellant Sri Challa Ajay Kumar, and Sri I. Koti Reddy, Standing Counsel for the respondent.