V. SUBBA RAJU Vs. M. C. H. , KAKINADA

JUDGEMENT

(1.) This regular appeal under Sec. 96 Code of Civil Procedure (hereinafter referred to as 'CPC') is directed against the decree and judgment in O.S.No.39 of 1994 dtd. 10/10/2001 on the file of the Court of learned I Additional Senior Civil Judge, Kakinada.

(2.) The plaintiff, before the trial Court, is the appellant. The respondents herein are the defendants.

(3.) The appellant instituted the suit against respondents for recovery of an amount of Rs.4,00,000.00 towards compensation for the site acquired by the Municipality for public purpose.