V.M.ABDUL RASHEED Vs. P.PANDURANGAIAH

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. 8/6/2000, in O.S. No.96 of 1993 passed by the learned Principal Senior Civil Judge, Chittoor [for short 'the trial Court']. The Respondents herein are the plaintiffs in the said Suit.

(2.) The respondent No.1/plaintiff filed a Suit for rendition of true and correct accounts liable to be payable by the defendants with costs and future interest.

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