BENDI ARUNA Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) This regular appeal under Sec. 96 Code of Civil Procedure (hereinafter referred to as 'CPC') is directed against the decree and judgment in O.S.No.17 of 2001 dtd. 15/4/2003 on the file of the Court of learned Additional Senior Civil Judge, Srikakulam.

(2.) The plaintiffs, before the trial Court, are the appellants. The respondents herein are the defendants.

(3.) The appellants instituted the suit against respondents for granting compensation of Rs.3,64,392.00 for the death of one Bendi Ramana.