PRAMODH CONSTRUCTION Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) These two Appeal Suits, preferred under Sec. 96 r/w Order 41 Rule 1 of the Code of Civil Procedure, one by the plaintiff and another by the defendants, are directed against the Judgment and Decree dtd. 14/12/2017 in O.S.No.109 of 2002, passed by the Court of the I Additional District Judge, Guntur.

(2.) For the sake of convenience and brevity, this Court deems it appropriate to refer to the parties as per their status in the cause title in the suit.

(3.) O.S.No.109 of 2002 came to be instituted for recovery of a sum of Rs.1,06,10,269.00 together with future interest at the rate of 24% per annum.