VYSYA BANK LIMITED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 13/2/2001 in O.S.No.417 of 1981 passed by the learned Principal Senior Civil Judge, Guntur, Guntur District. The suit is filed for recovery of Rs.2,48,050.00 being the amount due under the FDR dtd. 24/9/1977 and for subsequent interest from the 1st defendant; or alternatively for recovery of arrears of rent along with interest a sum of Rs.2,42,339.0076 ps from the other defendants 2 to 4; and for costs.

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

(3.) Brief averments in the written statement filed by the 1st defendant are as follows: