KAKURTURU SIVARAMI REDDY Vs. SRI MOUNIKA ENTERPRISES

JUDGEMENT

(1.) This Appeal Suit preferred U/s.96 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'C.P.C.'), by the defendant, challenging the judgment and decree dtd. 27/1/2009 delivered in O.S.No.31 of 2006 on the file of learned Senior Civil Judge, Kovur, Nellore District.

(2.) For the sake of convenience, the parties are referred to as arraigned before the learned Trial Court.

(3.) The suit was filed for restoration or return of the machinery described in the plaint schedule to the plaintiff or alternatively to pay Rs.6,00,000.00 being the costs of the machinery, since the defendant sold the same to third parties.