PROJECT OFFICER Vs. M.A.ENGG

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 8/8/2006, in O.S. No.24 of 2005 passed by the Special Judge for SC ST (POA) Actcum-VI Additional District & Sessions Judge, Kurnool [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The Plaintiff filed the above said suit against the defendants for recovery of a sum of Rs.17,87,200.00 being the principal and interest relating to supply of goods and for costs.

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