M. MOHAN REDDY Vs. D. RAJAMALLU

JUDGEMENT

(1.) THE Office has raised an objection on the maintainability of this appeal on the ground of pecuniary jurisdiction.

(2.) THE suit was valued at Rs. 5 lakhs under Section 17(1)(ii)(a) of the Andhra Pradesh Civil Courts Act, 1972 (for short 'the Act').

(3.) AT the hearing, Sri Vanam Vishwanatham, the learned counsel for the appellant, has relied upon Explanation -(3) to Section 49 of the Andhra Pradesh Court Fees and Suits Valuation Act, 1956, which envisages inclusion of interest awarded subsequent to the institution of the suit and that the same shall be deemed to be the subject matter of the appeal.