DR. B. KUMARA SWAMY Vs. N. GURURAJ RAO

JUDGEMENT

(1.) Assailing the judgment and decree, dtd. 23/1/2006 passed in O.S.No.233 of 2004 on the file of Principal Junior Civil Judge, Kurnool, the defendant filed the above appeal.

(2.) For the sake of convenience and brevity, the parties shall be referred to as they are arrayed in O.S.No.233 of 2004.

(3.) The suit O.S.No.233 of 2004 was filed by the plaintiff for recovery of an amount of Rs.5,12,049.00, the principal being Rs.3,00,000.00.