CHIEF ENGINEER Vs. Y V SWAMI REDDY

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by the Appellants challenging the decree and judgment, dtd. 17/12/2004 in O.S.No.7 of 2001 passed by the Senior Civil Judge, Nandikotkur [for short "the trial Court"].

(2.) The appellants herein are the defendants and Respondent herein is the plaintiff in O.S.No.7 of 2001.

(3.) The respondent/plaintiff filed the suit for recovery of Rs.3,85,371.00 payable by the defendants/Government for the security deposit amount of Rs.1,85,317.00 already deducted by the 3rd defendant in final bill on 10/10/2000 and Rs.1,00,000.00 to be paid for the additional work completed by the plaintiff, Rs.50,000.00 towards earnest money deposit deposited on 28/4/1997 and Rs.50,000.00 deposited by the defendant in package No.3 B.T. Road from Parumanchala to Tudicherla with future interest at 18% per annum from the date of filing of the suit till realization and with costs.