VENKATA MURALI RICE MILL Vs. ASSISTANT ACCOUNTS OFFICER

JUDGEMENT

(1.) This appeal is preferred against the decree and judgment, dtd. 21/6/2011, passed in O.S.No.228 of 2006 on the file of the Court of IV Additional District Judge, Fast Track Court, Tanuku, West Godavari District.

(2.) Heard Sri T.V.Jaggi Reddy, learned counsel for the appellant and Ms. Haritha, learned counsel representing Sri Metta Chandrasekhar Rao, learned counsel for the respondent.

(3.) The pleadings of the parties, in brief, are: