STATE OF A.P. Vs. M.SANKARA REDDY

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. 24/4/2006, in O.S. No.156 of 2001 passed by the Additional Senior Civil Judge, Ongole [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The Plaintiff filed the above said suit against the defendants for adjudication of claims and pass an award/decree for an amount of Rs.4,73,256.00 with interest at 36% p.a. from the date of respective claims in accordance with the arbitration act in the capacity of arbitrator, failing which a retired Chief Engineer to be appointed to decide the disputes arising out of the agreement No.14/SE/88-89 with a direction to pass an award/decree and for costs of the petition.

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