L. SARADA Vs. Y.V. ANURADHA

JUDGEMENT

(1.) The appeal is filed by the plaintiff against the decree and judgment, dtd. 15/2/2001 passed in O.S.No.145 of 1996 on the file of learned Principal Senior Civil Judge, Kurnool.

(2.) For the sake of convenience and brevity, the parties shall be referred to as they are arrayed in the O.S.No.145 of 1996.

(3.) The plaintiff initially filed O.S.No.145 of 1996 against the sole defendant initially for recovery of an amount of Rs.1,37,600.00, principal being Rs.80,000.00. Pending the suit, the sole defendant died and his legal representatives were brought on record as defendant Nos.2 to 6.