STATE OF A.P. Vs. V.VENKATARAJU

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by the Appellants challenging the decree and judgment, dtd. 3/10/2000 in O.S.No.215 of 1989 passed by the Principal Senior Civil Judge, Rajahmundry [for short "the trial Court"].

(2.) The appellants herein are the defendants and respondents herein are the plaintiffs in O.S.No.215 of 1989.

(3.) The 1st respondent/1st plaintiff filed the suit for recovery of a sum of Rs.2,14,545.00 and for future interest and for costs of the suit.