KUSA LINGAIAH Vs. PANDIRI LAXMAIAH

JUDGEMENT

(1.) Introductory Facts : This appeal is filed by the unsuccessful defendant in O.S.No.18 of 1994 on the file of the Senior Civil Judge, Nalgonda.

(2.) Respondent-plaintiff filed the above suit for recovery of an amount of Rs.2,10,350.07 ps. with future interest at the rate of 14.5% per annum till the date of realization. The same was resisted by way of filing written statement and after settlement of issues recorded the evidence of PWs.1 to 5 and DW.1 and on appreciation of documentary evidence Exs.A1 to A16 and Ex.B1, the learned Senior Civil Judge, Nalgonda, ultimately decreed the suit for Rs.1,60,073/- with future interest at 6% per annum from the date of decree till the date of realization along with costs.

(3.) In view of the fact that the pending interest has been negatived, respondent-plaintiff filed cross-objections questioning the same. Pleadings of the Parties :