LAWS(APH)-2024-1-37

SINDIRI MADHANA MOHAN RAO Vs. MAMIDI MALLESWARA

Decided On January 02, 2024
Sindiri Madhana Mohan Rao Appellant
V/S
Mamidi Malleswara Respondents

JUDGEMENT

(1.) The appeal is filed by the defendant in O.S.No.5 of 2005 on the file of Principal Senior Civil Judge's Court, Srikakulam, Srikakulam District. The respondent herein is the plaintiff in the said suit.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The respondent/plaintiff filed the suit for recovery of a sum of Rs.4,59,750.00 with costs and also with future interest.