T TIRUMALA RAO Vs. PEMMASANI LAXMAIAH

JUDGEMENT

(1.) This Second Appeal was admitted on 29-6-1993. The value of the Second Appeal for the purpose of Court fee and jurisdiction is Rs.8404.00. Tummala Tirumalarao, appellant/plaintiff filed O.S.No.532/79 on the file of I Additional Munsif Magistrate, Tenali for recovery of Rs.6400.00 against the respondent/defendant, Pemmasani Laxmaiah. The suit was partly decreed by the Court of first instance on 16-1-1986 and aggrieved by the same, the plaintiff carried the matter by way of Appeal A.S.N.7/86 on the file of Principal Subordinate Judge, Tenali and the same was dismissed on 19-12-1992. The plaintiff being aggrieved by the said Judgment and decree had preferred the present Second Appeal.

(2.) The respective pleadings of the parties are as hereunder.

(3.) The appellant/plaintiff pleaded as follows: