S.ABDUL RASOOL Vs. PRODDATUR MUNICIPALITY

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 28/2/2005 in O.S.No.102 of 2000 passed by the learned Senior Civil Judge, Proddatur, Kadapa District. The suit is filed for recovery of lease amount due by the defendant with interest amounting to Rs.2,66,400.00.

(2.) The case of the plaintiff/Municipality as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the defendant are as follows: