DEGA JAYALAKSHAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/plaintiffs challenging the Decree and Judgment, dtd. 5/11/2003, in O.S. No.91 of 1995 passed by the learned Senior Civil Judge, Gudur [for short 'the trial Court']. The Respondents herein is the defendants in the said Suit.

(2.) The appellants/plaintiffs filed a Suit for recovery of a sum of Rs.13,16,101.00 towards the loss and damages caused to them.

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