S. PRAMEELA Vs. TIRUMALA TIRUPATI DEVASTHANAM

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. 13/12/2004, in O.S. No.18 of 2002 passed by the learned III Additional District Judge, Tirupati [for short 'the trial Court"]. The Respondent herein is the defendant in the said Suit.

(2.) The Plaintiffs filed the above said suit against the defendant for recovery of Rs.10,80,000.00 with interest and for costs.

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