PERICHARLA SUDARA VIJAYA LAKSHMI Vs. KUSAMPUDI BUCHIRAJU DIED

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellants/Defendants 3 and 4 challenging the decree and Judgment dtd. 21/1/2009 in O.S.No.19 of 2005 passed by the learned Senior Civil Judge, Kothapeta, East Godavari District (for short, 'trial court'). Respondents 4 to 6 are the defendants 1, 2 and 5 in the said suit.

(2.) Respondents 1 to 3 are the plaintiffs, who filed the suit in O.S.No.19 of 2005 seeking recovery of Rs.3,95,065.00 from the defendants personally and from their movable and immovable properties and by proceeding against the assets of deceased P.Satyanarayana Raju with subsequent in- terest @ 12% p.a., from the date of suit till the date of realization.

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