S. MOHAN RAJU Vs. S. BALAKRISHNA

JUDGEMENT

(1.) Defendant in O.S.No.415 of 2016 filed the above second appeal against the judgment and decree, dtd. 12/10/2018 passed in A.S.No.99 of 2017 on the file of learned X Additional District Judge, Tirupathi, Chittoor District whereby Appellate Court modified the interest granted in decree and judgment, dtd. 24/4/2017 passed in O.S.No.415 of 2016 on the file of Senior Civil Judge, Puttur, Chittoor District.

(2.) For the sake of convenience, the parties to this appeal are referred to as they are arrayed in O.S.No.415 of 2016.

(3.) Plaintiff filed O.S.No.415 of 2016 against the defendant for recovery of amount of Rs.11,53,334.00, principal being Rs.8,02,000.00.