BOGGARAPU SARVA RAO Vs. KOMMANAPALLI SANYASI RAO

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure (for short, 'C.P.C.') is filed aggrieved against the decree and judgment dtd. 15/11/2024 in A.S.No. 4 of 2020 on the file of the Court of learned X Additional District Judge, Anakapalli (for short, 'the first appellate Court'), in confirming the decree and judgment dtd. 30/12/2019 in O.S.No. 145 of 2015 on the file of the Court of learned Principal Senior Civil Judge, Anakapalli (for short, 'the trial Court').

(2.) The appellant herein is defendant and the respondent herein is plaintiff before the trial Court.

(3.) The plaintiff initiated action in O.S.No. 145 of 2015 on the file of the trial Court with a prayer for recovery of an amount of Rs.7,95,998.00 together with subsequent interest and for costs.