MARGADARSI CHIT FUND LTD Vs. S. SATYANARAYANA

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 20/2/2006 in O.S.No.25 of 1999 on the file of III Additional District Judge, Kakinada, insofar as dismissing the suit with costs against the 2nd defendant, the above appeal is filed.

(2.) For the sake of convenience, parties to this appeal are referred to as they were arrayed in suit.

(3.) Plaintiff filed the suit for recovery of an amount of Rs.6,39,860.00 from the defendants.