K.C.REDDY Vs. BATCHA VASUDEVANAIDU

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. 25/11/1998, in O.S. No.19 of 1997 passed by the learned Senior Civil Judge, Rajam [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The respondent/plaintiff filed the Suit seeking relief of the Suit claim with an interest as prayed for in the plaint.

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