CHENNAPATNAM MURALINATH Vs. SHAIK NAZER AHAMMED

JUDGEMENT

(1.) This Appeal is filed under Order 43 Rule 1 C.P.C. questioning the order dtd. 20/3/2024 in C.F.R.No.106 of 2023 in an un- numbered O.S.No. of 2024 passed by the III Additional District Judge, Kurnool at Nandyal.

(2.) The Relevant facts are as under:

(3.) Alternatively, the appellant sought refund of sale consideration amount with interest @ 24% per annum from the date of filing of the suit till the date of realization. The relief sought by the appellant/plaintiff was valued at Rs.1,08,42,666.00. The appellant paid Court fee of Rs.1,12,226.00 on the highest pecuniary relief i.e. alternative relief.