ALLA VENKATA REDDY Vs. BONTHU PITCHI REDDY

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellant/plaintiff challenging the decree and Judg-ment dtd. 16/11/2010 in O.S.No.127 of 2010 passed by the learned II Additional District Judge, Guntur (for short, 'the trial court'). The appellant is the plaintiff, who filed the suit in O.S.No.127 of 2010 seeking the refund of advance money of Rs.24,00,000.00 along with interest at 12% p.a., from 6/6/2007 to 4/6/2010 which is an amount of Rs.8,64,000.00 totaling to Rs.32,64,000.00 and for costs of the suit.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The plaintiff's claims in the plaint are summarized as follows: