M. VENKATA REDDY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/defendant challenging the Decree and Judgment, dtd. 23/4/2003, in O.S. No.12 of 1998 passed by the learned District Judge, Nellore [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The respondent/plaintiff filed the Suit seeking preliminary decree against the defendant for recovery of a sum of Rs.8,52,197.00 comprising of principal and interest with subsequent and future interest at 16.5% p.a.

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