CHEVVA GURAVAIAH Vs. SEDAM PANDU RANGAIAH

JUDGEMENT

(1.) The substantial question of law which arises for consideration in this Second Appeal is as hereunder:

(2.) The unsuccessful plaintiff, aggrieved by the reversing Judgment and decree made in A. S. No.9/90 on the file of District Judge, Mahaboobnagar had preferred the present Second Appeal. The appellant/plaintiff instituted a suit O. S. No.78/87 on the file of Subordinate Judge, Mahaboobnagar for recovery of an amount of Rs.25,000.00 with interest at 18% per annum and costs.

(3.) The parties are referred to as arrayed before the Court of first instance as "plaintiff" and "defendant".