KALIDINDI RENUKA Vs. APSRTC

JUDGEMENT

(1.) The unsuccessful plaintiff in the suit filed the present appeal against the judgment and decree dtd. 26/2/1999 passed by the learned Senior Civil Judge, Kovvur, West Godavari District, in O.S.No.72 of 1989. The suit is filed for recovery of an amount of Rs.94,392.0046 ps. with future interest from the defendants/The Andhra Pradesh State Road Transport Corporation (APSRTC) and for costs of the suit.

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

(3.) Brief averments in the written statement filed by the 1st defendant/ APSRTC, which is adopted by the defendants 2 to 4, are as follows: