K.KERKARSHAKA SHANKARANA FEDERATION Vs. AGRO AGENCIES

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/defendant challenging the Decree and Judgment, dtd. 30/12/2005, in O.S. No.47 of 1998 passed by the learned Principal Senior Civil Judge, Tenali [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The Plaintiff filed the above said suit for relief of declaration that the plaintiff is entitled to the amount deposited by the defendant federation, rendition of accounts and ascertainment of amount payable, for costs and subsequent interest with bank rate.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.